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[Cites 0, Cited by 0] [Section 107(11)] [Section 107] [Entire Act]

State of Maharashtra - Subsection

Section 107(11)(a) in The Maharashtra Cooperative Societies Rules, 1961

(a)The application presented under sub-rule (2) shall contain a description of the immovable property to be proceeded against, sufficient for its identification and in case such property can be identified by boundaries or numbers in a record of settlement of survey, the specification of such boundaries or numbers and the specification of the defaulters share or interest in such property to the best of the belief of the applicant and so far as he has been able to ascertain it.