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[Cites 0, Cited by 0] [Section 107(5)] [Section 107] [Entire Act]

State of Maharashtra - Subsection

Section 107(5)(m) in The Maharashtra Cooperative Societies Rules, 1961

(m)Where prior to the day fixed for sale the defaulter or any person acting on his behalf or any person claiming an interest in the property attached pays the full amount due including interest, bhatta and other costs incurred in attaching the property, the [Recovery Officer] [Substituted 'Sale Officer' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] shall cancel the order of attachment and release the property forthwith.