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[Cites 0, Cited by 0] [Section 135] [Entire Act]

NCT Delhi - Subsection

Section 135(c) in The Delhi Co-operative Societies Rules, 2007

(c)If the judgment debtor fails to pay the amount specified in the demand notice within the time allowed, the Recovery Officer shall proceed to attach and sell or sell without attachment, as the case may be the immovable property noted in the application for execution in the manner hereinafter specified.