Section 52B in The Orissa Public Demands Recovery Rules, 1963
52B. Intimation of intended sale to the person interested.
(1)If any of the registered immovable property is notified for sale by the Certificate Officer in whose office the property has been registered, he shall immediately on the making of proclamation for sale under Rule 26, give intimation in Form 'AC' given in Appendix-A to the person interested in the said property whose name appears in the register in Form 'AB'.(2)The intimation shall be sent by registered post with acknowledgement due.Part-IV Scale of fees for process, charges for other proceedings and poundage feesA. Process fees
