Section 37(11)(f) in The Multi-State Co-Operative Societies Rules, 2002

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Union of India - Subsection

Section 37(11)(f) in The Multi-State Co-Operative Societies Rules, 2002

(f)When any immovable property is sold under these rules, the sale shall be subject to the prior encumbrances on the property, if any. The decree-holder shall, when the amount for the realisation of which the sale is held exceeds rupees one hundred, furnish to the Sale Officer within such time as may be fixed by him or by the recovery officer, an encumbrance certificate from the Registration Department for the period of not less than twelve years prior to the date of attachment of the property sought to be sold, or in cases falling under the proviso to sub-rule (10), prior to the date of the application for execution. The time for production of the encumbrance certificate may be extended at the discretion of the Sale Officer or the recovery officer, as the case may be. The sale shall be by public auction to the highest bidder:

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Union of India - Subsection

Section 37(11)(f) in The Multi-State Co-Operative Societies Rules, 2002