Section 27 in Pondicherry Revenue Recovery Act, 1970
27. Mode of attachment.
(1)The attachment shall be effected by affixing a notice thereof to some conspicuous part of the land.(2)The notice referred to in sub-section (1) shall set forth that unless the arrear, with interest and expenses, are paid within the date specified therein, the land shall be brought to sale in due course of law.(3)The attachment shall be notified by public proclamation on the land, and by publication of the notice in the Official Gazette.
