Section 64 in The Presidency Small Cause Courts Act, 1882
64. Appraisement. Notice of sale.
- In default of any order to the contrary by a Judge of the Small Cause Court, [* * * *] [Words 'or by the High Court,' omitted by W.B. Act 16 of 1958.] any two of the said bailiffs may, at the expiration of five days from a seizure of property under this Chapter, appraise the property so seized, and give the debtor notice in writing to the effect of the form (marked D) in the Third Schedule hereto annexed.The bailiffs shall file in the Small Cause Court a copy of every notice given under this section.
