Section 123(4)(ii) in Himachal Pradesh Co-Operative Societies Rules, 1971

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State of Himachal Pradesh - Subsection

Section 123(4)(ii) in Himachal Pradesh Co-Operative Societies Rules, 1971

(ii)If such deposit and application are made within thirty days from the date of sale, the recovery officer, shall pass an order setting aside the sale and shall repay to the purchaser, the purchase money so far it has been deposited, together with the five per cent deposited by the applicant :

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State of Himachal Pradesh - Subsection

Section 123(4)(ii) in Himachal Pradesh Co-Operative Societies Rules, 1971