Section 13 in The Hyderabad Agricultural Debtors Relief Rules, 1957
13. Procedure when a debtor's property is ordered to be sold under section 41 or sub-section (2) of section 55.
- (i) Every sale of property, whether movable or immovable, under section 41 or sub-section (2) of section 55 shall be held by an officer of the Court in accordance with the procedure laid down for the sale of such property under the Code.(ii)A certificate in Form No. 10 shall be issued to the purchaser of property by the officer conducting the sale under this rule.
