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

State of Haryana - Subsection

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

(b)The demand notice issued by the Recovery Officer under sub-rule (3) shall contain the name of the defaulter, the amount due, including the expenses, if any the time allowed for payment and in the case of non-payment the particulars of the properties to be attached and sold or to be sold without attachment, as the case may be. After receiving the demand notice the Sale Officer shall serve or cause to be served a copy of the demand notice upon the defaulter or upon some adult male member of his family at his usual place of residence, or upon his authorised agent or if such personal service is not possible shall affix a copy thereof on some conspicuous part of the immovable property required to be attached and sold or sold without attachment as the case may be: