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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(2) in The (Central Provinces and Berar) Debt Conciliation Act, 1933

(2)Where immovable property is liable to be sold for the recovery of any amount, the Revenue Officer ordering the sale may direct the whole or such portion thereof to be sold as may appear to him sufficient to satisfy the amount.