Section 20 in The Bengal Land-Revenue Sales Act, 1859
20. Adjournment of sales.
- In case the Collector or other officer as aforesaid shall be unable, from sickness, from the occurrence of a holiday, or from any other cause, to commence the sale on the day of sale fixed as aforesaid, or if, having commenced it, he be unable, from any cause, to complete it, he shall be competent to adjourn it to the next day following not being Sunday or other close holiday, recording his reasons for such adjournment, forwarding a copy of such record to the Commissioner of Revenue and announcing the adjournment by written proclamation stuck up in his cutcherry; and so on, from day-to-day, until he shall be able to commence upon or to complete the sale, but with the exception of adjournment so made, recorded and reported, each sale shall invariably be made on the day of sale fixed in the manner aforesaid.
