(5)[ If, for any reason, the sale officer is unable to hold the sale on the date fixed under sub-section (3), he may, by order, adjourn the sale to another day. Such order shall be proclaimed and posted in the village in the same manner as an order under sub-section (3). A copy of such order shall be delivered in person or sent by post to the defaulter and to the cultivator or owner.] [Sub-section (5) was added by section 56(iii) of the Madras Estates Land (Amendment) Act, 1934.]
