Section 72A(2) in The Code of Civil Procedure, 1908
(2)If leave to bid is granted to such mortgagee, then the Court shall fix a reserve price as regards the mortgagee, and unless the Court otherwise directs, the reserve price shall be-(a)not less than the amount then due for principal, interest and costs in respect of the mortgage if the property is sold in one lot; and(b)in the case of any property sold in lots, not less than such sum as shall appear to the Court to be properly attributable to each lot in relation to the amount then due for principal, interest and costs on the mortgage.
