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[Cites 0, Cited by 0] [Section 93(5)] [Section 93] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 93(5)(i) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(i)The Sale Officer shall on the day previous to, and on the day of sale, cause proclamation of time and place of the intended sale to be made by beat of drum in the village in which the defaulter resides and in such other place or places as the Sale Officer may consider necessary to give the publicity to the sale. No sale shall take place until after the expiration of the period of fifteen days from the date on which the sale notice has been served or affixed in the manner laid down in Clause (a) of this sub-rule: