50O. Power of manager to determine conditions of sale.
- The manager making any such sale may insert such reasonable stipulations either as to title or evidence of title, or otherwise, in any conditions of sale or contract for sale, as he thinks fit; and may also buy in the property or any part thereof at any sale by auction, and rescind or vary any contract for sale, and resell the property so bought in, or as to which the contract is so rescinded, without being responsible to the beneficiary for any loss occasioned thereby.Where a trustee is so directed, the manager may sell trust property or invest money in the purchase of property and may exercise a reasonable discretion as to the time of effecting the sale or purchase.
