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Report No. 27 II. Amendment of 1956 The amendment made in 1956 in section 47 by re-drafting the Explanation provides that the auction-purchaser is deemed to be a party to the suit. This disposes of the old controversy18 whether the auction-purchaser was a representative of (i) the decree-holder, or (ii) the judgment-debtor, or (iii) both. The decisions relating to (a)(i)(ii) above are therefore not of much importance now. But the controversy under (b)(i)(ii) above is still important.    |
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