Section 67 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
67. Power of Government to make rules as to sales of land in execution of decrees for payment of money.
(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.(2)When on the date on which this Code comes into operation, any special rules as to sale of land in execution of decrees are in force in any local area, 2. Substituted for "His Highness" by Act X of 1996.[the Government] may, by notification in the Government Gazette, declare such rules to be in force, or may, by a like notification, modify the same.Every notification issued in the exercise of powers under this sub-section shall set out the rules so continued or modified.Delegation to Collector of Power to Execute Decrees Against Immovable Property
