Section 156 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
156. Advertisements of sales.
- The advertisements of sales will be in the prescribed Form, given in Appendix C (9). If any condition not specified in the prescribed Form, is to be imposed on the purchaser of any estate or estates, the following addition will be made to the prescribed Form, "with the addition of the following condition etc. etc.". The advertisement is to be published in the Government Gazette and the Collector will forward it direct to the printer. But whenever any unusual condition is inserted, the Collector is to submit it to the Board through the Commissioner. The date of sale must be fixed at least a month later than the day on which the advertisement may probably appear in the Gazette. If possible, arrangements should be made for the sale to take place about the time for the payment of the Government revenue of the district.Collectors are not, however to publish advertisements for the sale of Government estates, in regard to which any objection against sale or claim to settlement has been made, until the period for appeal to the Board and one month more shall have expired.A copy of the advertisement, must in each case, simultaneously with its publication in the Gazette, be posted up at the office of the Collector's headquarters, also at that of the sub-division or sub-divisions in which the estate to be sold is situated, and, with the Judge's permission at the office of the nearest Munsif and on the estate.
