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[Cites 0, Cited by 0] [Section 53(11)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(11)(j) in Jammu and Kashmir Co-operative Societies Rules, 2001

(j)Every resale of immovable property in default of payment of the amount mentioned in clause (h) within the period allowed for such payment, shall be made after the issue of a fresh proclamation in the manner and for the period therein before prescribed for the sale.