(3)The guardian shall bring into Court :- (i) affidavit or affidavits by himself or some other persons acquainted with the property, giving the particulars prescribed by Order XXI, Rule 66 of the Code of Civil Procedure, 1908 (Central Act V of 1908), and also stating what, in his opinion, is the best time and place for sale and method of advertising the same, and the lots, if any, into which the property should be divided; (ii) if an officer of the Court is not to be appointed, an affidavit as to the fitness of the proposed auctioneer; (iii) an affidavit showing the municipal tax, if any, due on the property sought to be sold and the affidavit shall be accompanied by a certificate from the local authority showing the particulars of such tax; and (iv) a certificate from the sub-Registrar of the District or sub-District in which the property is situate of the result of the search made for a period of not less than twelve years prior to the application for leave to sell the property.
