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[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

State of Himachal Pradesh - Subsection

Section 123(2)(c) in Himachal Pradesh Co-Operative Societies Rules, 1971

(c)If the judgement-debtor fails to pay the amount specified in the demand notice within the time allowed, the sale officer shall proceed to attach and sell, or sell without attachment, as the case may be, the immovable property specified in the demand notice for execution.