Section 112(1) in The Orissa Co-operative Societies Rules, 1965
(1)If at any time before the sale takes place, defaulter or any person acting on his behalf or any person claiming an interest in the property attached, pays the full amount due, including, interest batta and other costs incurred in attaching the property, the Sale Officer shall not proceed with the sale and shall cancel the order of attachment and release the property forthwith.
