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[Cites 0, Cited by 0] [Section 66A] [Entire Act]

State of Chattisgarh - Subsection

Section 66A(1) in The Chhattisgarh Co-operative Societies Rules, 1962

(1)Immovable property shall not be transferred by lease for a specified period in execution of a decree unless such property has been previously attached:Provided that where the decree has been obtained on the basis of a mortgage of such property, it shall not be necessary to attach it.