Section 15(12) in The M.P. Sahakari Krishi Aur Gramin Vikas Bank Rules, 2001
(12)Where prior to the date fixed for sale a defaulter or any person acting in his behalf or any person claiming an interest in the property distrained pays the full amount due including interest, travelling allowance and other expenses incurred in distraining and proclaiming the sale, the distrainer shall not proceed with the sale and shall release the property forthwith.
