156. Sale of tenure or holding at fixed rates or jote with power to avoid all incumbrances and effect thereof.
(1)If the binding for a permanent tenure or a holding of a raiyat at fixed rates or a jotedar put up to auction under Section 155 does not reach a sum sufficient to liquidate the amount of the decree and costs as aforesaid, and if the decree-holder thereupon desires that the tenure or holding be sold with power to avoid all incumbrances, the officer holding the sale shall adjourn the sale, and publish a fresh proclamation under sub-Section (4) of Section 154, announcing that the tenure or holding will be put up to auction, and sold with power to avoid all incumbrances, upon a future day specified therein not less than fifteen or more than thirty days from the date of the postponement and upon that day, the tenure or holding shall be put up to auction, and sold with power to avoid all incumbrances.(2)The purchaser at a sale under the section may, in manner provided by Section 158, and not otherwise, annul any incumbrance on the tenure or holding.
