Section 5 in The Bengal Rent Recovery (Under-Tenures) Act, 1865
5. [ Contents of notice of sale.] [Sections 4 to 6 inserted by Act X of 1859.] - The said notice shall specify, in the words issued in the plaint in the suit in which the decree was made, the name of The village, estate and pargana, or other local division, in which the land comprised in the said under-tenure is situated, the yearly rent payable under the said under-tenure, and the gross amount recoverable under the said decree.
