155. Sale of tenure or holding at fixed rates or jote subject to registered and notified incumbrances, and effect thereof.
(1)When a permanent tenure or holding of a raiyat at fixed rates or a jotedar has been advertised for sale under Section 154, it shall be put up to auction subject to registered and notified incumbrances ; and if binding reaches a sum sufficient to liquidate the amount of the decree and costs of sale, the tenure or holding shall be sold subject to such incumbrances.(2)The purchaser at a sale under this section may,in manner provided in Section 158, and not otherwise, annul any incumbrance upon the tenure or holding , not being a registered and notified incurmbance.
