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State of Madhya Pradesh - Section

Section 432 in Criminal Courts - Rules and Orders

432. Sales of property referred to above shall, as a rule, be held in the district office; but the District Magistrate may order any property to be sold in the bazaar, at headquarters, or in a tahsil, or in the bazzar at the headquarters of a tahsil, or elsewhere whenever such a course seems to him desirable for the realization of the best price obtainable or for any other reason.