Section 3 in The Bengal Land-Revenue Sales Act, 1859
3. Latest day of payment.
- Upon the promulgation of this Act, the Board of Revenue at Calcutta shall determine upon what dates all arrears of revenue and ail demands which, by the Regulations and Acts in force, are directed to be realised in the same manner as arrears of revenue, shall be paid up in each district under their jurisdiction, in default of which payment the [estates] [As to the sale of tenures which are not estates, see Bengal Act 7 of 1868,Sections 11 to 14.] in arrear in those districts, except as hereinafter provided shall be sold at public auction to the highest bidder.And the said Board shall give notice of the dates so fixed in the Official Gazette, and shall direct corresponding publication to be made, as far as regards each district in the language of that district, in the office, of the [Collector] [As to the Collectorate in which estates are, for the purpose of this Act to be deemed to be included See Beng. Act 7 of 1868.] or other officer duly authorized to hold sales under the Act, in the Courts of the Judge, Magistrate (or Joint Magistrate, as the case may be), and Munsifs, and at every thana-station of that district;and the dates so fixed shall not be changed except by the said Board by advertisement and notification in the manner above described, to be issued at least three months before the close of the official year preceding that in which the new date is or dates are to take effect.
