Section 112 in The Orissa Co-operative Societies Rules, 1965
112. Withdrawal of distress on tender of money due.
(1)If at any time before the sale takes place, defaulter or any person acting on his behalf or any person claiming an interest in the property attached, pays the full amount due, including, interest batta and other costs incurred in attaching the property, the Sale Officer shall not proceed with the sale and shall cancel the order of attachment and release the property forthwith.(2)If such amount is paid to be Principal Officer of the area or the decree-holder, the sale shall not be stopped unless proof is given to the satisfaction of the Sales Officer that the said amount has been actually paid.
