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

State of Jammu-Kashmir - Subsection

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

(m)Where prior to the day fixed for sale, the defaulter or any person acting on this behalf or any person claiming an interest in the property attached, pays the full amount due including interest, batta and other costs incurred in attaching the property, sale officer shall cancel the order of attachment and release the property forthwith.