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[Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act]

State of Tamilnadu - Subsection

Section 126(2)(b) in Tamil Nadu Co-operative Societies Rules, 1988

(b)
(i)The demand notice issued by the Registrar under rule 119 shall contain the name of the judgement-debtor, and the amount due including the expenses, if any, the time allowed for payment and in case of non-payment, the particulars of the properties to be attached and sold, or to be sold without attachment, as the case may be.
(ii)After receiving the demand notice, the Sale Officer shall serve or cause to be served a copy of the demand notice upon the judgement-debtor or upon some adult member of his family at his usual place of residence or upon his authorised agent, or if such personal service is not possible, shall affix a copy thereof on some conspicuous part of his last known residence, or on some conspicuous part of the immovable property about to be attached and sold, or sold without attachment, as the case may be: