Section 191D(2) in West Bengal Co-operative Societies Rules, 2011
(2)On receipt of the application for Sale of the mortgaged property the sale officer shall give notice by registered post or by personal service under proper receipt to all persons named in the application that he intends to sell the property after the expiry of thirty days from the date of service of such notice unless the amount due (including cost) is paid within that period :Provided that if the service of the notice cannot be effected in the manner prescribed by this sub-rule for any reason, the same may be affixed at a conspicuous place of his residence.
