Section 57(2) in Haryana Co-operative Societies Rules, 1989
(2)On receipt of the application, the sale officer shall give a notice in writting to all the persons referred to in clause (b) of sub-section (2) of section 75 of the Act in Form XI stating the amount claimed by the society including expenses incurred by it in the service of notice the particulars of the properties to be sold in case of non-payment and the date on or after which the sale shall take place.
