(3)Notwithstanding anything contained in sub-Rule (2) of Rule 66 of Order XXI in Schedule I to the Code of Civil Procedure, 1908 it shall not be necessary for the court to draw up the sale proclamation after notice to the judgement debtor in the case of lands orderd to be sold for arrears of rent due in respect thereof:Provided that if the defendant disputes the correctness of the value of the lands of the tenancy as stated in the plaint, the value stated by the defendant in the suit at any time before the sale-proclamation is issued, shall also be specified in the sale- proclamation.
