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[Cites 0, Cited by 35] [Entire Act]

Union of India - Section

Section 37 in The Indian Trusts Act, 1882

37. Power to sell in lots, and either by public auction or private contract.

- Where the trustee is empowered to sell any trust-property, he may sell the same subject to prior charges or not, and either together or in lots, by public auction or private contract, and either at one time or at several times, unless the instrument of trust otherwise directs.