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[Cites 0, Cited by 0] [Section 138(2)] [Section 138] [Entire Act]

State of Gujarat - Subsection

Section 138(2)(b) in The Gujarat Co-Operative Societies Act, 1961

(b)Where the property sold is in the occupancy of tenant or other person entitled to occupy the same, and a certificate in respect thereof has been granted under sub-section (1) the Court shall, on the application of the purchaser and after notice to such tenant or other person, order the delivery to be made by affixing copy of the certificate of sale in a conspicuous place on the property and proclaiming to the occupant by beat of drum or other customary mode at some convenient place that the right, title and interest of the mortgagor have been transferred to the purchaser.