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[Cites 0, Cited by 0] [Section 93(13)] [Section 93] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 93(13)(i) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(i)Where immovable property has been sold by the Sale Officer, any person either owning such property or holding any interest therein by virtue of a title acquired before such sale, may apply to have the sale set aside on his depositing with the Recovery Officer-