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[Cites 0, Cited by 0] [Section 437] [Entire Act]

State of Madhya Pradesh - Subsection

Section 437(2) in Criminal Courts - Rules and Orders

(2)No commission on the sale-proceeds shall be allowed in respect of any such sale.Note 2. - If the property is subject to such rapid and natural decay as not to admit of waiting until receipt of the orders of the District Judge, the tahsildar may sell the said property at once and report his action to the District Judge through the District Magistrate.