Section 69(2) in The Code of Civil Procedure, 1908
(2)Where a sale is adjourned under sub-rule (1) or a longer period than [thirty days] [Substituted by the Code of Civil Procedure (Amendment) Act, 1976, Section 72, for " seven" (w.e.f. 1.2.1977).] a fresh proclamation under rule 67 shall be made, unless the judgment-debtor consents to waive it.
