Section 76(1) in Haryana Co-operative Societies Act, 1984
(1)In exercise of the power of sale conferred by section 75, the society or any person duly authorised by the society, may apply to the sale officer appointed in that behalf under section 84 to sell the mortgaged property or any part thereof and such officer shall, after giving notice in writing to all the persons referred to in section 75, sell such property in the manner prescribed subject any previous charge on the basis of a registered deed.
