Section 650 in Rules of the High Court of Judicature for Rajasthan, 1952
650. Special contracts of sale.
- In a sale of movable property, unless the Judge otherwise directs, the conditions of sale shall be the same, as those in force in sales under decrees or orders of the Court. Where for special reasons the Liquidator is of opinion that a special contract is necessary, he shall apply to the Judge to settle the terms.
