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[Cites 0, Cited by 0] [Section 107(14)] [Section 107] [Entire Act]

State of Maharashtra - Subsection

Section 107(14)(i) in The Maharashtra Cooperative Societies Rules, 1961

(i)At any time within thirty days from the date of the sale of immovable property, the applicant or any person entitled to share in a rateable distribution of the assets or whose interests are affected by the sale, may apply to the [District Deputy Registrar] [Substituted 'Recovery Officer' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] to set aside the sale on the ground of a material irregularity or mistake or fraud in publishing or conducing it :