Transfer of Property Act, 1882
57. Provision by court for encumbrances and sale freed
there from
(a) Where immovable property subject to any encumbrances,
whether immediately payable or not, is sold by the court or in execution of a
decree, or out of court, the court may, if it thinks fit, on the application of
any party to the sale, direct or allow payment into court,-
(1) in case of an annual or monthly sum
charged on the property, or of a capital sum charged on a determinable interest
in the property-of such amount as, when invested in securities of the Central
Government, the court considers will be sufficient, by means of the interest
thereof, to keep down or otherwise provide for that charge, and
(2) in any other case of a capital sum charged
on the property- of the amount sufficient to meet the encumbrance and any
interest due thereon.
But in either case there shall also be paid into court such
additional amount as the court considers will be sufficient to meet the
contingency of further costs, expenses and interest, and any other contingency,
except depreciation of investment not exceeding one-tenth part of the original
amount to be paid in, unless the court for special reasons (which it shall
record) thinks fit to require a large additional amount.
(b) Thereupon the court may, if it thinks fit, and after notice
to the encumbrances, unless the court, for reasons to be recorded in writing
thinks fit to dispense with such notice, declare the property to be freed from
the encumbrance, and make any order for conveyance, or vesting order, proper
for giving effect to the sale, and give directions for the retention and
investment of the money in court.
(c) After notice served on the persons interested in or entitled
to the money or fund in court, the court may direct payment or transfer thereof
to the persons entitled to receive or give a discharge for the same, and
generally may give directions respecting the application or distribution of the
capital or income thereof.
(d) An appeal shall lie from any declaration, order or direction
under this section as if the same were a decree.
(e) In this section "court" means (1) a High Court in
the exercise of its ordinary or extraordinary original civil jurisdiction, (2)
the court of a District Judge within the local limits of whose jurisdiction the
property or any part thereof is situate, (3) any other court which the State
Government may, from time to time, by notification in the Official Gazette,
declare to be competent to exercise the jurisdiction conferred by this section.