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[Cites 0, Cited by 0] [Section 53(11)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(11)(g) in Jammu and Kashmir Co-operative Societies Rules, 2001

(g)A sum of money equal to 15 percent of the price of the immovable property shall be deposited by the purchaser in the hands of the sale officer at the time of the purchase, and in default of such deposit, the property shall forthwith be sold: