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[Cites 0, Cited by 0] [Section 107(11)] [Section 107] [Entire Act]

State of Maharashtra - Subsection

Section 107(11)(iv) in The Maharashtra Cooperative Societies Rules, 1961

(iv)In the event of possession of immovable property is taken by the Recovery officer, such property shall be kept in his own custody or in the custody of any person authorised or appointed by him, who shall take as much care of the property in his custody as an owner of ordinary prudence would, under the similar circumstances, take care of such property.