- The property shall be sold by public auction [in one or more lots as may be specified in the proclamation of sale;] [Substituted for 'in one or more lots as the selling officer may think divisible' by section 67 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] [***] [The words 'but no such lot shall except with the consent of the landholder be less than a revenue field' were omitted by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] and if the demand with [the expenses and the costs of the sale] [Substituted for the words 'the costs of distress and sale' by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] is satisfied by the sale of a portion of the property, the sale shall be immediately stopped with respect to the remainder.
