Section 93 in Rajasthan Co-operative Societies Rules, 2003
93. Certain provisions of Rule 94 apply to sale of immovable property under Chapter XII of the Act.
(1) the provisions of clauses (c), (f), (g), (h), (i), (j) and (k) of sub-rule (11) and of sub-rule (12), (13) and (14) of Rule 94 shall mutatis muiandis apply to the sale of immovable property under Chapter X11 of the Act.(2)The expenses incidental to such sale or attempted sale shall be calculated in accordance with the scale laid down in that behalf by the Registrar, from time to time.CHARTER XII Execution of awards, decrees, orders and decisions
