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[Cites 0, Cited by 0] [Section 104(11)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(11)(e) in Haryana Co-operative Societies Rules, 1989

(e)Proclamation of sale shall be published by affixing a notice in the office of the Recovery Officer and the Tehsil Office at least thirty days before the date fixed for sale and also by the beat of drum in the village or locality on two consecutive days previous to the date of sale and on the day of sale prior to the commencement of the sale. Such proclamation shall, where attachment is required before sale, be made after the attachment has been effected. Notice shall also be given to the decree-holder and the defaulter. The proclamation shall state the time and place of sale and specify as fully and accurately as possible :-
(i)the property to be sold;
(ii)any encumbrance to which the property is liable;
(iii)the amount of recovery for which sale is ordered, and
(iv)[any] [Substituted for the words 'every' by Haryana Notification No. S.O.5/H.A. 22/1984/Ss. 131 and 14A/2007. Dated 19.1.2007.] other matter which the Sale Officer considers material for a purchaser to know in order to judge the nature and value of the property.