Section 191C in West Bengal Co-operative Societies Rules, 2011
191C. Application for sale.
(1) On the expiry of three months from the date of service of a notice under the rule 191B if the sum under the mortgage has not been paid, the board of the bank or the society, as the case may be, may, after considering any objection made within that period by a person entitled to such notice, apply in accordance with rule 191D to the sale officer and such officer shall proceed to sell such property by public auction and report the result thereof to the bank or the society, as the case may be.
