Section 26(3) in Bihar and Orissa Public Demand Recovery Rules
(3)If a tenure of a raiyati holding at fixed rates or an occupancy holding situated in an area in which Chapter XIV of the Bengal Tenancy Act, 1885, is in * * * * * in force is to be sold in execution of a certificate from arrears of rent due in respect thereof, the proclamation shall be published in the Malkachari or rent office of the estate and at the local thana.
