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[Cites 0, Cited by 0] [Section 53(5)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(5)(i) in Jammu and Kashmir Co-operative Societies Rules, 2001

(i)The sale officer shall on the day previous to and on the day of sale cause proclamation of the time and place of the intended sale to be made by beat of drum in the village in which the defaulter resides and in such other place or places as the officer may consider necessary to give due publicity to the sale. No sale shall take place until after expiration of the period of 15 days from the date on which tl3e sale notice has been served or affixed in the manner prescribed in clause (a):