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[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

State of Himachal Pradesh - Subsection

Section 123(2)(a) in Himachal Pradesh Co-Operative Societies Rules, 1971

(a)The application presented under sub-rule (2) of rule 119 containing a description of the immovable property to be proceeded against, sufficient for its identification and in case such property can be identified by boundaries or numbers in a record of settlement or survey, the specification of such boundaries or numbers and the specification of the judgement-debtor's share or interest in such property to the best of the belief of the decree holder and so far as he has been able to ascertain it.