Section 342(1)(ii) in The U.P. Co-operative Societies Rules, 1968

[Cites 0, Cited by 0] [Section 342(1)] [Section 342] [Entire Act]

State of Uttar Pradesh - Subsection

Section 342(1)(ii) in The U.P. Co-operative Societies Rules, 1968

(ii)for payment to the decree-holder, the amount of arrears specified in the proclamation of sale for the recovery of which the sale was ordered together with interest thereon, and the expenses of attachment, if any, and of sale and other costs due in respect of such amount, less the amounts which may since the date of such proclamation have been received by the decree-holder.

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State of Uttar Pradesh - Subsection

Section 342(1)(ii) in The U.P. Co-operative Societies Rules, 1968