(1)The Local Government may, from time to time, by notification in the official Gazette, direct that holdings of occupancy raiyats or any specified class of such holdings in any local area put up for sale in execution of a decree for an arrear of rent or a certificate signed under the Bengal Public Demands Recovery Act, 1913, be put up subject to registered and notified incumbrances, and may, by like notification, rescind any such direction.
