201. Place and manner of sale - (1) Such sale shall be held at the place where the property is deposited or at the nearest market or other place of public resort if the officer executing the warrant thinks it is likely to sell there to better advantage.
(2)The property shall be sold by public auction in one or more lots as the officer executing the warrant may think advisable and if the judgement-debtor, and the costs of the execution and sale, are realised by the sale of a portion of the property; the execution shall immediately be withdrawn with respect to the remainder.
