Section 53(14)(i) in Jammu and Kashmir Co-operative Societies Rules, 2001

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State of Jammu-Kashmir - Subsection

Section 53(14)(i) in Jammu and Kashmir Co-operative Societies Rules, 2001

(i)At any time within thirty days of the date of the sale of immovable property, the decree-holder or any person entitled to share in a rateable distribution of the assets or whose interests are effected by the sale, may apply to the recovery officer to set aside the sale on the grounds to a material irregularity or mistake or fraud in publishing or conducting it:

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State of Jammu-Kashmir - Subsection

Section 53(14)(i) in Jammu and Kashmir Co-operative Societies Rules, 2001