(1)Where any immovable property is sought to be sold under the provisions of this Chapter, the Collector or an Assistant Collector authorised by him, shall issue a proclamation of the intended sale in the form prescribed specifying therein -(a)the details of the property sought to be sold;(b)[the estimated value, reserve price and circle rate of such property] [Substituted 'the estimated value of such property' by U.P. Act No. 4 of 2016, dated 11.3.2016.];(c)the land revenue, if any, payable therefor;(d)the encumbrances, if any;(e)the amount of arrears for the recovery of which property is sought to be sold;(f)the date, time and place of the intended sale; and(2)Where the area of the Land sought to be sold exceeds [5.0586 hectares] [Substituted '5.04 hectares' by U.P. Act No. 4 of 2016, dated 11.3.2016.], a single proclamation may be issued under sub-section (1), but the actual sale shall be made in lots of 1.26 hectares or more.(3)No sale shall take place until the expiry of twenty-one days from the date on which the proclamation is issued under this section.(4)A copy of the proclamation shall be served on the defaulter.
