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[Cites 0, Cited by 0] [Section 107(4)] [Section 107] [Entire Act]

State of Maharashtra - Subsection

Section 107(4)(ii) in The Maharashtra Cooperative Societies Rules, 1961

(ii)if there is no moveable property, or if the sale proceeds of the moveable property or properties attached and sold are insufficient to meet in full the demand of the applicant, the immovable property mortgaged to the applicant, or other immovable property belonging to the defaulter may be proceeded against.