Section 123(5)(i) in Himachal Pradesh Co-Operative Societies Rules, 1971

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State of Himachal Pradesh - Subsection

Section 123(5)(i) in Himachal Pradesh Co-Operative Societies Rules, 1971

(i)At any time within thirty days from the date of the sale of immovable property, the decree-holder or any person entitled to share in a rateable distribution of the assets or whose interests are affected by the sale, may apply to the recovery officer to set aside the sale on the ground of a material irregularity, or mistake, or fraud, in publishing the proclamation or conducting the sale ;

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State of Himachal Pradesh - Subsection

Section 123(5)(i) in Himachal Pradesh Co-Operative Societies Rules, 1971