Section 39(2) in The Punjab Co-operative Land Mortgage Banks Act, 1957
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for -(i)the manner of effecting distraint;(ii)the custody, preservation and the sale of distrained property;(iii)the investigation of claims by persons other than the defaulters, to any right or interest in the distrained property; and the postponement of the sale pending such investigation;(iv)immediate sale of perishable articles:(v)the due proclamation and the conduct of sale;(vi)the recovery of the expenses of the proclamation sale;(vii)the deposit of the purchase money;(vii)the resale of the property, if the purchase money is not deposited.
