101. [ Postponement of sale. [This section was substituted for the original section 101 by section 58 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
- If, on the property being put up for sale, a fair price in the estimation of the sale officer is not offered for it and if the defaulter, cultivator or owner of the property or a person authorized to act in his behalf or the distrainer applies to have the sale postponed until the next day or the next market day if a market is held at or near the place of sale, the sale shall be postponed until the next day or until the next market day, as the case may be, and shall then be completed, whatever price may be offered for the property.]
