In order to secure the best price for immovable property put to auction by the Civil Courts in execution of decrees, it is desirable that proclamation by beat of drum should be made at the nearest market place at the market time, not earlier than a week before the date of auction, and also by beat of drum at least half an hour before the auction when the property is to be sold at the spot. These proclamations will be in addition to those already prescribed by the Civil Procedure Code. Efforts should also be made to bring sales to the notice of a class of possible bidders whom it might otherwise escape. Ordinarily, those who are likely purchasers have frequent recourse to the tahsil building which is thus a suitable place for advertising such sales. In addition, therefore, to the processes mentioned in Order XXI, Rule 67, read with Rule 54, Civil Procedure Code, the Court should advertise the sale at the tahsil building on a special notice board in the following Form :Notice of saleNo. of decree.........Name of parties...........Place of sale.........Date of sale..........Property to be sold..........Name of the Court............Date.................Signature.........
