Section 123 in The Orissa Co-operative Societies Rules, 1965
123. Proclamation before Sale.
- Proclamation of sale shall be published by affixing a notice in the office of the Principal Officer of the area at least 30 days before the date fixed for the sale and also by beat of drum or other customary mode in the said village on the date previous to the date of sale and on the date of the sale prior to the commencement of the sale. A copy of the proclamation may also be sent to the nearest Revenue Officer having jurisdiction over the village for affixing the same in the Notice Board. The proclamation shall state the time and place of sale and specify as fairly and as accurately as possible -(i)the property to be sold;(ii)any liability to which the property is subject;(iii)the amount of the recovery of which the sale is ordered; and(iv)any other particulars which the Sale Officer considers material for a purchaser to know in order to judge of the nature and value of the property.
