Section 15 in The Bengal Public Demands Recovery Act, 1913
15. Certain sales by whom to be held.
- Where a revenue paying estate or therein is liable to sale in execution of a certificate, such sale may be(a)by the Certificate Officer exercising jurisdiction in the district to the revenue-roll of which the estate or share appertains; or(b)by the Certificate Officer exercising jurisdiction in the district in which such estate or share is situated.
