(2)The proclamation shall, in addition to stating and specifying the particulars mentioned in Rule 66 of Order XXI in Schedule I to the said Code, announce-(a)in the case of a permanent tenure, or holding of a raiyat at fixed rates or jotedar that the tenure or holding will first be put up to auction to the registered and notified incumbrances, and will be sold subject to those incumbrances, if the sum bid is sufficient to liquidate the amount of the decree and costs; and that otherwise it will, if the decree-holder so desires, be sold on a subsequent day, of which due notice will be given, with power to annul all incumbrances ; and(b)in the case of the holding of an occupancy raiyat held otherwise than at fixed rates, that the holding will be sold with power to annul all incumbrances.
