Section 64 in The Bengal Public Demands Recovery Act, 1913
64. Sale of occupancy holding with power to avoid all incumbrances. - (1) When an occupancy holding situated in an area in which Chapter XIV of the Bengal Tenancy Act, 1885 (VIII of 1885) is in force, has been advertised under Rule 46 for sale in execution of a certificate for arrears of rent due in respect thereof, it shall be put up to auction and sold with power to avoid all incumbrances.
(2)The purchaser at a sale under this rule may, in manner provided by Section 167 of the Bengal Tenancy Act, 1885 (VIII of 1885), not otherwise annul any incumbrance on the holding.
