168. Procedure in effecting sale of immoveable property.
(1)Before effecting the sale of any land or other immoveable property under the provisions of this Chapter, the Deputy Commissioner or other officer empowered in this behalf, shall issue such notices and proclamations, in such form and in such manner and containing such particulars as may be prescribed, and cause such notices and proclamations to be published in such manner as may be prescribed.(2)A copy of every notice or proclamation issued under sub-section (1) shall be served on the defaulter.
