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

NCT Delhi - Subsection

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

(e)Proclamation of sale shall be published by affixing a notice in the office of the Recovery Officer at least thirty days before the date fixed for the sale. Such proclamation shall state the decree-holder and the judgment debtor, the time and place of sale and also shall specify as fairly and accurately as possible:-