Section 19 in The Bengal Land-Revenue Sales Act, 1859
19. Sales where to be made.
- Sales shall ordinarily be made by the Collector or other officer as aforesaid in the Land-revenue office at the sadar station of the district :Provided, however, that it shall be competent to the [Commissioner] [Word substituted for the words 'Board of Revenue' by Act 4 of 1914.] to prescribe a place for holding sales other than such office whenever [he] [Word substituted for the word 'they' by Act 4 of 1914.] shall consider it beneficial to the parties concerned.
