Section 72(5)(i) in The Punjab Co-operative Societies Rules, 1963

[Cites 0, Cited by 0] [Section 72(5)] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(5)(i) in The Punjab Co-operative Societies Rules, 1963

(i)The Sale Officer shall on the day previous to and on the day of sale cause proclamation of the time and place of the intended sale to be made by beat of drum in the village or locality in which the defaulter resides and in such other place or places as the officer may consider necessary to give due 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 prescribed in clause (a), provided that where the property seized is subject to speedy and natural decay, or, where the expense of keeping it in custody is likely to be exceeded its value, the Sale Officer may sell it at any time before the expiry of the said period of fifteen days unless the amount due is sooner paid.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Punjab - Subsection

Section 72(5)(i) in The Punjab Co-operative Societies Rules, 1963