Section 191Q(2)(c) in West Bengal Co-operative Societies Rules, 2011

[Cites 0, Cited by 0] [Section 191Q(2)] [Section 191Q] [Entire Act]

(c)publication of the sale notice in the office of

(i)Junior Land Reforms Officer concerned,

(ii)the Collector of the district,

(iii)the Block Development Officer of the area concerned; and

(iv)Municipal Corporation or Municipality or Panchayat or other local authorities of the area in which the property is situated.

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