Section 37(11)(e) in The Multi-State Co-Operative Societies Rules, 2002

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Union of India - Subsection

Section 37(11)(e) in The Multi-State Co-Operative Societies Rules, 2002

(e)Proclamation of sale shall be published by affixing a notice in the office of the recovery officer and the taluk office at least thirty days before the date fixed for the 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 decree-holder and the judgment-debtor. The proclamation shall state the time and place of sale and specify as fairly and accurately as possible, the following namely:-

(i)the property to be sold;

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

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

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

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Union of India - Subsection

Section 37(11)(e) in The Multi-State Co-Operative Societies Rules, 2002