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[Cites 0, Cited by 0] [Section 121] [Entire Act]

State of Tamilnadu - Subsection

Section 121(15) in Tamil Nadu Co-operative Societies Rules, 1988

(15)The property sale price shall be paid for, in cash at the time of sale or as soon thereafter, as the officer holding the sale shall appoint and the purchaser shall not be permitted to carry away any part of the property until he has paid for it in full.