Section 62 in The Bengal Public Demands Recovery Act, 1913
62. Sale of tenure or holding at affixed rates, subject to registered and notified incumbrances. - (1) When a tenure or a holding at fixed ratesituated in an area in which Chapter XIV of the Bengal Tenancy Act, 1885 (VIII of 1885) is in force, has been advertised under Rule 46 for sale in execution of a certificate for arrears of rent due in respect thereof, it shall be put up to auction subject to registered and notified incumbrances; and if the binding reaches a sum sufficient to liquidate the amount of the certificate and the costs of the sale, the tenure or holding shall be sold subject to such incumbrances.
(2)The purchaser at such sale may, in manner provided by Section 167 of the Bengal Tenancy Act, 1885 (VIII of 1885) and not otherwise annul any incumbrance upon the tenure or holding not being a registered and notified incumbrance.
