Section 208(28) in Civil Court Rules of the High Court of Judicature at Patna
(28)If no Receiver is appointed and the Court, in exercise of its powers under Section 58 of the Act, sells any immovable property of the insolvent, the deed of sale of the said property shall be prepared by the purchaser at his own cost, and shall be signed toy the Presiding Officer of the Court.Dividends.
