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[Cites 0, Cited by 0] [Section 107(5)] [Section 107] [Entire Act]

State of Maharashtra - Subsection

Section 107(5)(i) in The Maharashtra Cooperative Societies Rules, 1961

(i)The [Recovery Officer] [Substituted 'Sale Officer' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] shall on the day previous to, and on the day of sale cause proclamation of time and place of the intended sale to be made, by beat of drum in the village in which the defaulter resides and in such other place or places as the [Recovery Officer] [Substituted 'Sale Officer' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] may consider necessary to give due publicity to the sale. No sale shall take place until after the expiration of the period of fifteen days from the date on which the sale notice has been served or affixed in the manner laid down in clause (a) :