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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(1) in Haryana Co-operative Societies Rules, 1989

(1)Where any claim is preferred by any person other than the defaulter to any right or interest in the distrained property, the distrainer shall investigate the claim and dispose it of on its merits:Provided that no such investigation shall be made where the destrainer considers that the claim was designedly or unnecessarily delayed.