LexSection 37 — Power to sell in lots, and either by public auction or private contract.
The Indian Trust Act, 1882
Where the trustee is empowered to sell any trust-property, he may sell the same subject to prior charges or not, and either together or in lots, by public auction or private contract, and either at one time or at several times, unless the instrument of trust otherwise direc ts.Open in Lexace · Ask the AI about this section