Section 59(2) in Haryana Co-operative Societies Rules, 1989
(2)Such proclamation shall state the time and place of the sale and specify as fairly and accurately as possible,--(a)the property to be sold;(b)the revenue or rent payable in respect thereof;(c)the amount for the recovery of which the sale is intended to be made; and(d)every other thing which the sale officer considers material for a purchaser to know in order to judge the nature and value of the property.
