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[Cites 0, Cited by 0] [Section 104(5)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(5)(e) in Haryana Co-operative Societies Rules, 1989

(e)If crops or un-gathered productes of the land beloninging to a defaulter are attached, the sale officer may cause them to be sold when fit for reaping or gathering or at his option may cause them to be reaped or gathered in the season and stored in proper place until sold . In the later case the expenses of reaping or gathering and storing such crops or products shall be defrayed by the defaulther upon his redeeming the property or from the proceeds of the sale in the event of its being sold .