220. Sale of occupancy holding with power to avoid all encumbrances and effect thereof.
(1)When an occupancy holding, not being the holding of a bazyaftidar, has been advertised for sale under Section 217, it shall be put up to auction and sold with power to avoid all encumbrances.(2)The purchaser at a sale under this Section may, in manner provided by Section 221 and not otherwise, annul any encumbrance on the holding.
