164. Decree-holder may bid at sale, judgement holder may not.
(1)Notwithstanding anything contained in Rule 72 of Order XXI in Schedule I to the Code of Civil Procedure, 1908, the holder of a decree in execution of which a tenancy is sold under this chapter may, with the permission of the court, bid or purchase the tenancy.(2)The judgement-debtor shall not bid for or purchase that tenancy so sold.(3)When a judgement-debtor purchases himself, or through another person the tenancy so sold, the court may, if it thinks fit, on the application of the decree-holder or any other person interested in the sale, by order set aside the sale and the costs of the application and order, and any deficiency of price which may happen on the resale, and all expenses attending it, shall be paid by the judgement debtor.
