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[Cites 0, Cited by 0] [Section 136(1)] [Section 136] [Entire Act]

NCT Delhi - Subsection

Section 136(1)(b) in The Delhi Co-operative Societies Rules, 2007

(b)for payment to the decree-holder, the amount of arrears specified in the proclamation of sale as that for the recovery of which the sale was ordered together with interest thereon and the expenses of attachment, if any, and sale and other cost due in respect of such amount less any amount which may since the date of such proclamation have been received by such decree-holder.