Section 67(1) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(1)3. Substituted for "His Highness" by Act No. X of 1996.[The Government] may, by notification in the Government Gazette, make rules for any local area imposing conditions in respect of the sale of any class of interests in land in execution of decrees for the payment of money, where such interests are so uncertain or undetermined as, in the opinion of 1. Substituted for "His Highness" by Act X of 1996.[the Government], to make it impossible to fix their value.
