Report No. 86
6.8. Sale of property.-
It should also be provided that if, in any case in which the Court directs a sale under section 2, any shareholder applies for leave to buy at a valuation the property to which the suit relates, the Court may order a valuation of the property in such manner as it may think fit and offer to sell the property to such shareholder at the price so ascertained and may give all necessary and proper directions, in that behalf. A new sub-section (1A) should be inserted in section 3 on the subject as under:-
"3(1A). If, in any case in which the Court directs a sale under section 2, any shareholder applies for leave to buy at a valuation the property to which the suit relates, the Court may order a valuation of the property in such manner as it may think fit and other to sell the same to such shareholder at the price so ascertained and may give all necessary and proper directions in that behalf"
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