116. [ Proclamation of sale and appointment of selling officer. [This section was substituted for the original section 116 by section 64 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
(1)On receipt of such application, the Collector shall issue notice to the parties and after hearing such of them as appear shall determine the extent of land to be sold, the lots if any in which it shall be sold, the order in which the lots shall be sold and the estimated value of each lot and shall order the sale, appoint an officer to conduct the sale, draw up the proclamation of sale and direct copies thereof in the vernacular of the taluk to be posted in his office and in the taluk office:Provided that no such lot shall, except with the consent of the landholder, be less than a revenue field.(2)The proclamation shall specify -(a)(i)the land to be sold;(ii)the lots, if any, in which it shall be sold;(iii)the order in which the lots shall be sold;(iv)the estimated value of each lot; and(v)the rent or rates of rent payable in respect of each lot;(b)subject to the provisions of section 77-C, the amount specified in the written notice under section 112 or where it has been declared by the Collector in a suit contesting the right of sale instituted under sub-section (1) or sub-section (2) of section 112 that the ryot is liable to pay only a part of the amount specified in such notice, such part, together in each case with costs and interest, if any, up to the date of the order of the sale;(c)any encumbrance subject to which the land is liable to be sold; and(d)every other thing which the Collector considers material for the purchaser to know in order to judge the nature and value of the land.]
