Section 39 in The Punjab Co-operative Land Mortgage Banks Act, 1957
39. Power of Government to make rules.
(1)The State Government may make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for -(i)the manner of effecting distraint;(ii)the custody, preservation and the sale of distrained property;(iii)the investigation of claims by persons other than the defaulters, to any right or interest in the distrained property; and the postponement of the sale pending such investigation;(iv)immediate sale of perishable articles:(v)the due proclamation and the conduct of sale;(vi)the recovery of the expenses of the proclamation sale;(vii)the deposit of the purchase money;(vii)the resale of the property, if the purchase money is not deposited.
