Section 66A(2)(g) in The Chhattisgarh Co-operative Societies Rules, 1962

[Cites 0, Cited by 0] [Section 66A(2)] [Section 66A] [Entire Act]

State of Chattisgarh - Subsection

Section 66A(2)(g) in The Chhattisgarh Co-operative Societies Rules, 1962

(g)A sum of money equal to 33 per cent of the price for which the immovable property is leased out in auction shall be paid by the lessee to the Sale Officer at the time of the lease and in default of such deposit, the property shall forthwith be auctioned for leasing out against:

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State of Chattisgarh - Subsection

Section 66A(2)(g) in The Chhattisgarh Co-operative Societies Rules, 1962