Section 6A(6) in The Bengal Patni Taluks Regulation, 1819
(6)If in the case of a sale according to sub-section (5) the highest offer for the share or portion offered for sale is not equal to the amount of arrears of rent for which it was advertised for sale and the subsequent arrears of rent due thereon up to the date of sale, the sale shall be stopped and a notice that the entire patni taluk shall be put up for sale for such arrears shall be sent to all co-sharers of the tenant in such manner as may be prescribed by rules to be made by the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.On the twenty-first day from the service of notice on the co-sharers of the tenant, the entire patni taluk shall be put up for sale for the arrears, unless any other co-sharer of the tenant shall, within fifteen days, have purchased the share or portion in arrear by paying the whole of the arrears of rent for which it was advertised for sale and the subsequent arrears of rent due thereon or the tenant pays up the whole of such arrears within the said fifteen days :Provided that, if a zamindar omits to avail himself of the means provided by this Regulation for realisation of any arrears of rent due in respect of a share or a portion of a patni taluk, he shall not be entitled to put up for sale under this Regulation the entire patni taluk for recovery of such arrears.
