Section 94 — Proclamation after postponement or on re-sale.
The Punjab Land-Revenue Act, 1887
A sale made after a postponement under section 83, and a re-sale consequent on a purchaserโs default under section 89 or on the setting aside of a sale under section 92, shall be made after the issue of a fresh proclamation in the manner hereinbefore prescribed for the sale.Open in Lexace · Ask the AI about this section
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