Section 30 in Rules Under the United Provided Provinces Encumbered Estates Act, 1934
30. [Sections 19, 22 and 7].
- When the Special Judge's report is received under section 19, the Collector shall summon the landlord and ask him whether he intends to pay any portion of the debt under section 22. If in order to do so the landlord wishes to sell any of his property the Collector shall not sanction the sale under section 7, unless he considers that the price obtained is a fair one and unless the whole of the sale price is deposited in his court.See also rules 83 and 84.
