Section 66A(5)(i) in The M.P. Co-Operative Societies Rules, 1962

[Cites 0, Cited by 0] [Section 66A(5)] [Section 66A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 66A(5)(i) in The M.P. Co-Operative Societies Rules, 1962

(i)At any time within thirty days from the date of the auction for lease of immovable property, the decree-holder or any person entitled to share in a ratable distribution of the assets or whose interests are affected by the lease may apply to the Recovery' Officer to set aside the transfer by lease on the ground of a material irregularity or mistake or fraud in publishing or conducting it:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 66A(5)(i) in The M.P. Co-Operative Societies Rules, 1962