Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(10) in Haryana Co-operative Societies Rules, 1989

(10)Immovable property shall not be sold in execution of a decree unless such property has been previously attached;Provided that where the decree has been obtained on the basis of a mortgage of such property, it shall not be necessary to attach it.