Section 12 in The Orissa Money-lenders' Rules, 1987
12. Court to estimate the value of debtor's property for execution of decree.
- In estimating the value of the property under Section 14 of the Act, the Court may make such enquiry as it thinks fit and shall take into account the reasonable price that the property will fetch having regard to the market value thereof, the circumstances of the sale and such other relevant matters. For the purposes of any such enquiry the Court may issue a commission to any person to hold a local investigation and may itself take such evidence as it considers necessary.
