Section 66(4)(b) in The Chhattisgarh Co-operative Societies Rules, 1962

[Cites 0, Cited by 0] [Section 66(4)] [Section 66] [Entire Act]

State of Chattisgarh - Subsection

Section 66(4)(b) in The Chhattisgarh Co-operative Societies Rules, 1962

(b)for payment to the decree-holder, the amount of arrears specified in the proclamation of sale as that for the recovery of which the sale was ordered together with interest thereon and the expenses of attachment, if any, and sale and other costs due in respect of such amount, less amount which may, since the date of such proclamation, have been received by the decree-holder.

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State of Chattisgarh - Subsection

Section 66(4)(b) in The Chhattisgarh Co-operative Societies Rules, 1962