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[Cites 0, Cited by 0] [Section 66A(2)] [Section 66A] [Entire Act]

State of Chattisgarh - Subsection

Section 66A(2)(c) in The Chhattisgarh Co-operative Societies Rules, 1962

(c)If the Judgement-debtor fails to pay the amount specified in the demand notice within the time allowed, the Sale Officer shall proceed to attach and transfer or transfer without attachment, as the case may be, the immovable property specified in the demand notice for execution in the following manner.