- Where property to be sold in execution of a decree is a garden, land occupied by a house or appurtenant thereto or movable property, of any description, or is any interest in such garden, land or movable property, the court shall appoint a sales amin or other official, appointed for the purpose to conduct the sale, unless special reasons render it necessary that other agency should be employed, in which case such reasons shall be set forth in the handwriting of the Presiding Officer in the order of appointment.
