Section 22 in Pondicherry Revenue Recovery Act, 1970
22. Proclamation of time of sale and of property to be sold.
(1)The sales officer shall cause to be affixed to the outer door of the defaulter's house or on the premises where the property has been distrained, a list of the property to be sold, with a notice specifying the place and time in which the property distrained shall be sold and shall also cause a proclamation of the intended sale to be made by beat of drum in the village in which the lands in respect of which the arrear has fallen due is situate and in such other place or places as the Collector or other officer empowered by him in this behalf may consider necessary.(2)No sale shall take place until after expiration of a period of fifteen days from the date on which the notice has been affixed under sub-section (1).
