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[Cites 0, Cited by 0] [Section 107(19)] [Section 107] [Entire Act]

State of Maharashtra - Subsection

Section 107(19)(a) in The Maharashtra Cooperative Societies Rules, 1961

(a)Where any claim is preferred to, or any objection is made to the attachment of, any property attached under this rule on the ground that such property is not liable to such attachment, the [Recovery Officer] [Substituted 'Sale Officer' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] shall investigate the claim or objection and dispose it of on merits: