Section 51 in The Orissa Motor Vehicles Taxation Act, 1975
51. Contents of proclamation - A proclamation of sale of immovable property shall be drawn up after notice to defaulter and shall State the time and place of sale and shall specify, as fairly and accurately as possible-
(a)the property to be sold;(b)the revenue, if any, assessed upon the property or any part thereof;(c)the amount for the recovery of which the sale is ordered; and(d)any other thing which the Tax Recovery Officer considers it material for a purchaser to know, in order to judge the nature and value of the property.
