Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 213 in M.P. Civil Court Rules, 1961 213. An application for leave to bid at the sale under Order XXI, Rule 72, should set out any fact showing that an advantageous sale cannot otherwise be had.
