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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Himachal Pradesh - Subsection

Section 26(2)(a) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979

(a)the Board or the Committee has previously authorised such sale in the exercise of the power conferred on it by sub-section (1), after hearing and deciding the objections, if any, of the person who created the gehan or executed, the mortgage or hypothecation or any other person having any interest in the security property;