- If the defaulting ryot or [cultivator or owner aforesaid] [Substituted for 'cultivator aforesaid' by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VII of 1934).] does not, within fifteen days from the date of the service of the notice referred to in section 95, file a suit before the Collector to set aside the distress, or if such a suit is filed and is decided against him by the Collector and if the sale has not been countermanded or postponed under section 89, section 103 or section 104,' the sale officer, unless the said demand, with such expenses of the distraint as are allowed by him, is discharged in full, shall proceed in the manner hereinafter described to sell the property or such part of it as may be necessary to satisfy the demand with the expenses of the distraint and the costs of the sale.
