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[Cites 0, Cited by 0] [Section 94(11)] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(11)(a) in Rajasthan Co-operative Societies Rules, 2003

(a)The application presented under sub-rule (2) shall contain a description of the immovable property to be proceeded against, sufficient for its identification and in case such property can be identified by boundaries or numbers in record of settlement or survey, the specification of such boundaries or number and the specification of the defaulters share or interest in such property to the best of the belief on the applicant and so far as he has been able to ascertain it.