Section 99 in The Himachal Pradesh Land Revenue Act, 1953
99. Proclamation after postponement or on resale.
- A sale made after a postponement under section 89 and a resole consequent on a purchaser's default under section 94 or on the setting aside of a sale under section 97, shall be made after the issue of a fresh proclamation in the manner herein before prescribed for the sale.
