Section 6 in The Bengal Land-Revenue Sales Act, 1859
6. Issue of notifications of sale.
- The Collector or other officer duly authorized to hold sales under this Act shall, as soon as possible after the latest day of payment fixed in the manner prescribed in Section 3 of this Act, issue [notifications] [For service of notices upon proprietors before proceeding under this Act to realise arrears, see Bengal Act 7 of 1868.] in the language of the district, to be affixed in his own office and in the Court of the Judge of the district specifying the estates or shares of estates which will be sold as aforesaid, and the day on which the sale of the same will commence which date shall not be less than [thirty] [Substituted for 'fifteen' by Bengal Act 7 of 1868.] [* * *] ['Or more than thirty' Repealed by Bengal Act 7 of 1868.] clear days from the date of affixing the notification in the office of the Collector or other officer as aforesaid.And, if the Government revenue of any estate or share of an estate to be sold exceed the sum of five hundred rupees, a notification of the sale of such estate or share of an estate shall be published in the Official Gazette.Except as hereinafter provided, all estates or shares of estates so specified shall, on the day notified for sale, or on the day or days following, be put up to public auction by and in the presence of the Collector or other officers as aforesaid, and shall be sold to the highest bidder.Tender after latest day of payment not to stop sale. - And no payment or tender of payment, made after sunset of the said latest day of payment, shall bar or interfere with the sale, either at the time of sale or after its conclusion.
