Section 67 in Haryana Co-operative Societies Rules, 1989
67. Release of property.
- Section 76(1). - Where prior to the day fixed for sale the mortgagor or any person acting on his behalf or any person claiming an interest in the mortgaged property tenders payment of the full amount due including interest, travelling allowance, other costs charges and expenses incurred in connection with the sale officer shall not proceed with the sale and shall release the property forthwith.
