Section 45(2)(j) in Jammu and Kashmir Co-operative Societies Rules, 2001

[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(2)(j) in Jammu and Kashmir Co-operative Societies Rules, 2001

(j)Where prior to the date fixed for a sale, the defaulter or any person acting on his behalf or any person claiming an interest in the property to be sold tenders payment of the full amount together with interest, and other expenses incurred in bringing the property to sale, including the expenses of attachment if any, the sale officer shall forthwith release the property after cancelling the order of attachment.

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State of Jammu-Kashmir - Subsection

Section 45(2)(j) in Jammu and Kashmir Co-operative Societies Rules, 2001