Order XXI, Rule 73, Civil Procedure Code, prohibits any person who has any duty to perform in connection with a sale in execution of a decree, from bidding, acquiring or attempting to acquire any interest in the property sold.Note.-No person employed in ministerial or menial service under a District Judge may, without first obtaining the District Judges; written permission, bid for any property movable or immovable put up for sale in execution of a decree or otherwise by order of a Civil Court acting judicially within the district in which he is serving.
