(1)Every such sale shall be made by the Collector or by the Assistant Collector authorised by him.(2)No sale shall take place on a Sunday or other holiday notified for State Government offices.(3)The Collector or the Assistant Collector may, from time to time, postpone the sale for any sufficient reason.(4)Where a sale is postponed for a period longer than twenty one days, or where the property is resold for default in payment of the purchase money, a fresh proclamation shall be issued in the form prescribed for the original sale.
