Section 15 in Bengal Public Demands Recovery Act, 1913
15. Certain sales by whom to be held
. Where a revenue-paying estate or any share therein is liable to sale in execution of a certificate, such sale may be held either(a)by the Certificate Officer exercising jurisdiction in the district to the revenue-roll of which the estate or share appertains, or(b)by the Certificate Officer exercising jurisdiction in the district in which such estate or share is situated.
