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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Rajasthan - Subsection

Section 56(14) in Chit Funds (Rajasthan) Rules, 1989

(14)Until the property is sold the judgment creditor to whom the property is transferred under sub-rule (5) shall use his best endeavours to lease it or to make any other sue that can be made if it so as to derive the largest possible income from the property.