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State of Jharkhand - Section

Section 125 in Civil Court Rules of the High Court of Judicature at Patna

125.

If, after the sale proclamation under Order XXI, Rule 66, has been published, any written communication regarding the property to be sold which it considers material for purchasers to know is received by the Court, the Court shall cause the same to be read out when the property is put up for sale.