Section 123(2)(k) in Himachal Pradesh Co-Operative Societies Rules, 1971

[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

State of Himachal Pradesh - Subsection

Section 123(2)(k) in Himachal Pradesh Co-Operative Societies Rules, 1971

(k)Where a decree-holder purchases the property, the purchase money, and the amount due on the decree shall be set off against one another, and the sale officer shall enter upto satisfaction of the decree in whole or in part accordingly.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Himachal Pradesh - Subsection

Section 123(2)(k) in Himachal Pradesh Co-Operative Societies Rules, 1971