117. [ Duty of selling officer. [This section was substituted for the original section 117 by section 65 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
(1)The selling officer shall, by order, fix the date, time and place of the sale and direct a copy of the order in the vernacular of the taluk to be posted in the taluk office and cause the contents of the order and of the proclamation of sale to be published by beat of drum in the village where the holding is situated. He shall also post a copy of the order and the proclamation of sale in the village chavadi or if there is no village chavadi, in a conspicuous place in the village and shall send a copy of his order and of the proclamation of sale to the defaulter by post. A copy of the order and proclamation shall be published in the District Gazette.(2)In fixing the date of sale not less than thirty days shall be allowed from the date on which publication by beat of drum is made as aforesaid.(3)If, for any reason, the selling officer is unable to hold the sale on the date fixed under sub-section (1), he may, from time to time by order, adjourn the sale to another day. Such order shall be published and posted in the village in the same manner as an order under sub-section (1). A copy of such order shall be delivered to the defaulter in person or sent to him by post.]
