Section 79 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
79. Proclamation of sale.
(1)The Revenue Court shall cause a proclamation of the intended sale to be made stating the time and place of sale and specifying as fairly and accurately as possible -(a)the property to be sold or where a part of the property would be sufficient to satisfy the dues, such part;(b)the land revenue assessed upon the land where the property to be sold is an interest in land paying revenue to the Government;(c)'the amount for the recovery of which the sale is ordered; and(d)every other thing which the Revenue Court considers material for a purchaser to know in order to judge the nature and the value of the property.(2)The Revenue Court may, if it considers necessary, summon the defaulter and examine him with respect to any, matters to be included in the sale proclamation.
