Section 107(11)(e) in The Tripura Co-operative Societies Rules, 1976

[Cites 0, Cited by 0] [Section 107(11)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(11)(e) in The Tripura Co-operative Societies Rules, 1976

(e)Proclamation of sale shall be published by affixing a notice in the office of the Recovery Officer and the Tehsil office at least thirty days before the date fixed for sale and also by beat of drum in the village (on two consecutive days previous to the date of sale and on the day of sale prior to the commencement of the sale). Such proclamation shall, where attachment is required before sale, be made after the attachment has been effected. Notice shall also be given to the applicant and the defaulter. The proclamation shall state the time and place of sale and specify as fairly and accurately as possible-

(i)the property to be sold;

(ii)any encumbrance to which the property is liable;

(iii)the amount for the recovery of which sale is ordered; and

(iv)any other matter which the Sale Officer considers material for a purchaser to know in order to judge the nature and value of the property.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tripura - Subsection

Section 107(11)(e) in The Tripura Co-operative Societies Rules, 1976