Section 37(11)(b) in The Multi-State Co-Operative Societies Rules, 2002

[Cites 0, Cited by 0] [Section 37(11)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(11)(b) in The Multi-State Co-Operative Societies Rules, 2002

(b)The demand notice issued by the recovery officer under sub-rule (3) shall contain the name of the judgment-debtor, the amount due, including the expenses, if any, and the batta to be paid to the person who shall serve the demand notice, 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. After receiving the demand notice, the Sale Officer shall serve or cause to be served a copy of the demand notice upon the judgment-debtor or upon some adult male 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 such immovable property to be attached and sold or sold without attachment, as the case may be:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 37(11)(b) in The Multi-State Co-Operative Societies Rules, 2002