Section 53(4)(ii) in Jammu and Kashmir Co-operative Societies Rules, 2001

[Cites 0, Cited by 0] [Section 53(4)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(4)(ii) in Jammu and Kashmir Co-operative Societies Rules, 2001

(ii)If there is no movable property, or if the sale proceeds of the movable property, or properties attached and sold are insufficient to meet in full the, demand of the decree holder, the immovable property mortgaged to the decree holder or other immovable property belonging to the defaulter may be proceeded against.

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State of Jammu-Kashmir - Subsection

Section 53(4)(ii) in Jammu and Kashmir Co-operative Societies Rules, 2001