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[Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act]

State of Tamilnadu - Subsection

Section 126(2)(n) in Tamil Nadu Co-operative Societies Rules, 1988

(n)Every resale of immovable property, in default of payment of the amounts mentioned in clause (i) within the period allowed for such payment, shall be made after the issue of fresh proclamation in the manner and for the period herein before specified for the sale.