Section 79(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(1)The Revenue Court shall cause a proclamation of the intended sale to be made stating the time and place of sale and specifying as fairly and accurately as possible -(a)the property to be sold or where a part of the property would be sufficient to satisfy the dues, such part;(b)the land revenue assessed upon the land where the property to be sold is an interest in land paying revenue to the Government;(c)'the amount for the recovery of which the sale is ordered; and(d)every other thing which the Revenue Court considers material for a purchaser to know in order to judge the nature and the value of the property.
