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[Cites 0, Cited by 0] [Section 72A] [Entire Act]

Union of India - Subsection

Section 72A(3) in The Code of Civil Procedure, 1908

(3)In other respects, the provisions of sub-rules (2) and (3) of rule 72 shall apply in relation to purchase by the decree-holder under that rule.][Inserted by the Code of Civil Procedure (Amendment) Act, 1976, Section 72, (w.e.f. 1.2.1977).]
High Court Amendment--[Gujarat].-In Order 21, after the existing rule 72, insert the following rule with mafgirial note as new rule 72-A and its marginal note:"72-A. Where leave is granted to the mortgagee to bid, a reserve price to be fixed by the Court.-If leave to bid is granted to the mortgagee of immovable property, a reserve price as regards him shall be fixed (unless the Court shall otherwise think fit) at a sum not less than the amount then due for principal, interest and costs in case the property is sold in one lot, and not less in respect of each lot (in case the property is sold in lots), than such figure as shall appear to be properly attributable to it in relation to the amount aforesaid."-(17-8-1961).