- If the [amount mentioned in the proclamation of sale] [Substituted for 'said amount' by section 66 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] is not discharged in full, the selling officer shall proceed in the manner hereinafter described to sell the property or such part of it as may be necessary to satisfy the demand with the expenses and the costs of the sale.
