Section 13(5A) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
(5A)[ Where the sale of an immovable property, for which a reserve price has been specified, has been postponed for want of a bid of an amount not less than such reserve price, it shall be lawful for any officer of the secured creditor, if so authorised by the secured creditor in this behalf, to bid for the immovable property on behalf of the secured creditor at any subsequent sale.
