Section 124(2) in The Orissa Co-operative Societies Rules, 1965
(2)The Sale Officer shall have the power to divide the property into lots if he thinks.it necessary in the interests of the defaulter or the decree-holder. Where the property is divided into lost for purpose of being sold separately, it shall not be necessary to make a separate proclamation for each lot. When in the proclamation of sale, the separate lot are mentioned and the order of sale of each lot is mentioned, the Sale Officer shall not vary the lots in the sale and shall not make any departure in the order of the sale in the lots unless the decree-holder and defaulter give their consent in writing in the presence of two witnesses.
