Section 123(2)(j) in Himachal Pradesh Co-Operative Societies Rules, 1971

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State of Himachal Pradesh - Subsection

Section 123(2)(j) in Himachal Pradesh Co-Operative Societies Rules, 1971

(j)Every resale of immovable property in default of payment of the amount mentioned in clause (h) within the period allowed for such payment, shall be made after the issue of a fresh proclamation, in the manner and for the period herein before prescribed for the sale.

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State of Himachal Pradesh - Subsection

Section 123(2)(j) in Himachal Pradesh Co-Operative Societies Rules, 1971