Report No. 86
8.5. Section 6(3).-
Sub-section (3) of section 6 is also of particular interest, as showing that under the law as it now stands, share-holders and strangers may alike bid at the sale.1 The question whether there is need to give a power to the Court in certain special cases to confine the sale to co-sharers will be considered later.2
1. Subbamma v. Veerayya, AIR 1932 Mad 15 (17).
2. See discussion relating to section 7, para. 8.7, infra.
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