Section 141(14) in The Orissa Co-operative Societies Rules, 1965
(14)(a)If at any time before the sale takes place, the mortgage or any person claiming an interest in the property sought to be sold, tenders payment of the full amount due, together with interest, batta and other expenses incurred in bringing the property to sale, the Officer shall not proceed with the sale.(b)If more persons than one come forward to make deposit and put in application under Para (1) of the Schedule to the Act the application of the first depositor to the Officer authorised to set aside the sale shall be accepted.
