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[Cites 0, Cited by 0] [Section 44AI(2)] [Section 44AI] [Entire Act]

State of Bihar - Subsection

Section 44AI(2)(b) in The Bihar Co-operative Societies Act, 1935

(b)conduct of the sale of the property mortgaged to Land Development Banks, appointment of sales officers, recovery of expenses of such sale, deposit of the purchase money in connection therewith and resale of the mortgaged property where purchase money is not deposited in sale proceedings: