(1)If, in any case in which the Court is required under the last foregoing section to direct a sale, any other shareholder applies for leave to by at a valuation the share or shares of the party or parties asking for a sale, the Court shall order a valuation of the share or shares in such manner as it may thinks tit and offer to sell the same to such shareholder at the price so ascertained, and may give all necessary and proper directions in that behalf.
