Section 11 in The Bombay Agricultural Debtors Relief Rules, 1947
11. Procedure when a debtor's property is ordered to be sold under section 41 or sub-section (2) of section 47.
- (i) Every sale of property, whether moveable or immoveable, under section 41 or sub-section (2) of section 47 shall be held by an officer of the Court in accordance with the procedure laid down for the sale of such property under the Code.(ii)A certificate in Form No. 9 shall be issued to the purchaser of property by the officer conducting the sale under this rule.
