Report No. 86

8.4. Section 6(1) and upset price.-

The provision in section 6(1) that the Court1 shall fix an upset price is a beneficial provision-or even necessary-because otherwise one of the co-sharers may (at the auction) knock off the property at a low price, thus causing prejudice to the other co-sharers.

1. Para. 8.3, supra.

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