Section 25(1) in Bihar and Orissa Public Demand Recovery Rules
(1)Where any immovable property, or any movable property exceeding [two hundred rupees] [Substituted for 'twenty rupees' by C.S. No. 6, dated 26.2.1969.] in value, is ordered to be sold by public auction, the Certificate Officer shall cause a proclamation of the intended sale to be made in the language of the Courts of the district.
