Section 93(14)(i) in The Arunachal Pradesh Co-operative Societies Rules, 1984

[Cites 0, Cited by 0] [Section 93(14)] [Section 93] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 93(14)(i) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(i)At any time within thirty days from the date of the sale of immovable property, the applicant or any person entitled to share in a rateable distribution of the assets or whose interests are affected by the sale, may apply to the Recovery Officer to set aside the sale on the ground of a material irregularity or mistake or fraud in publishing or conducting it:

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State of Arunachal Pradesh - Subsection

Section 93(14)(i) in The Arunachal Pradesh Co-operative Societies Rules, 1984