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State of Madhya Pradesh - Section

Section 433 in Criminal Courts - Rules and Orders

433.

Sales shall be held on bazzar days and during the hours of public business, unless the District Magistrate otherwise orders. Fifteen days' clear notice shall be given before each sale, and a copy of the notification specifying the time and place of sale and the property to be sold shall be posted up in the district office or at the place where the sale will be held, as the case may be.II. Intestate Movable Property