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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Haryana - Subsection

Section 76(2) in Haryana Co-operative Societies Act, 1984

(2)The sale shall be by public auction and shall be held in the village [or town] [Added by Haryana Act No. 19 of 2006.] where the mortgaged property is situated or at the nearest place of public resort if the sale officer is of opinion that the property is likely is to fetch better price.