Section 88 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
88. Negotiable instruments and shares in corporations.
- Where the property to be sold is a negotiable instrument or a share in a corporation, the Revenue Court may, instead of directing the sale to be made by public auction, authorize the sale of such instrument or share through a broker.
