Section 10 in The Maharashtra Debt Relief (Adjustment of Debts) Rules, 1979
10. Manner of sale of debtor's property by officer of Court.
- The officer who is ordered by the Court to sell any property of the debtor under section 44 shall sell it in accordance with the procedure laid down for sale under the Code of Civil Procedure, 1908 (5 of 1908) and upon effecting the sale, shall issue a certificate in Form 8 to the purchaser of the property.
