Section 25(4) in Bihar and Orissa Public Demand Recovery Rules
(4)where a tenure or a raiyatiholding at fixed rates situated in an area in which Chapter XIV of the Bengal Tenancy Act, 1885 ****** is in force, is to be sold in execution of certificate for arrears of rent due in respect thereof, the said proclamation shall also state that the tenure holding will first be put up to auction subject to registered and notified incumbrances, and will be sold subject to those incumbrances of the sum bid is sufficient to liquidate the amount specified in the certificate, and costs, and that otherwise it will, if the certificate-holder so desires be sold on a subsequent day, of which due notice will be given, with power to annul all incumbrances.
