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[Cites 0, Cited by 0] [Section 104(11)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(11)(j) in Haryana Co-operative Societies Rules, 1989

(j)Every re-sale of immovable property in default of payment of the amount mentioned in clause (h) within the period allowed for such payment, shall be made after the issue of a fresh proclamation the manner and for the period hereinbefore prescribed for the sale.