Section 66A(8) in The Chhattisgarh Co-operative Societies Rules, 1962
(8)It shall be lawful for the Sale Officer to lease the whole or any portion of the immovable property of a Judgement-debtor in discharge of money due :Provided always that so far as may be practicable, no larger section or portion of immovable property shall be leased than may be sufficient to discharge the amount due with interest and expenses of attachment, if any.Explanation. - For the purposes of this rule and the subsequent rules 'Lease' means a transfer of a right to enjoy any land made for a certain time, expressed, or implied in consideration of a price paid.
