Section 74(1) in Haryana Co-operative Societies Act, 1984
(1)If within fifteen days from the date of service of the demand referred to in section 73, the defaulter does not pay the amount for which the distraint was effected, the distrainer may sell in auction the distrained property or such part thereof as may in his opinion be necessary to satisfy the demand together with the expenses of the distraint and the cost of the sale:[Provided, however, that the sale of the distrained property shall be subject to the confirmation by the Registrar.] [Added by Haryana Act No. 19 of 2006.]
