Section 130 in The Orissa Co-operative Societies Rules, 1965
130. Release of property on payment of amount due.
(1)If at any time before sale takes place the defaulter or any person acting on his behalf or any person claiming an interest in the property sought to be sold, tenders payment of the full amount due together with interest, batta and other expenses incurred in bringing the property to sale, including the expenses of attachment, if any, and puts in an application under Para (1) of the Schedule of the Act, the Sale Officer shall not proceed with the sale and shall forthwith, release the property after cancelling the order of attachment where the property has been attached.(2)If more persons than one come forward to make deposit and apply under Para (1) of the Schedule of the Act, the application of the first depositor to the Officer authorised to set aside the sale, shall alone be accepted.
