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[Cites 0, Cited by 1] [Section 31(3)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(3)(b) in The Guardians And Wards Act, 1890

(b)that a sale shall be made to the highest bidder by public auction, before the Court or some person specially appointed by the Court for that purpose, at a time and place to be specified by the Court, after such proclamation of the intended sale as the Court, subject to any rules made under this Act by the High Court, directs;