Section 123(4)(i) in Himachal Pradesh Co-Operative Societies Rules, 1971

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State of Himachal Pradesh - Subsection

Section 123(4)(i) in Himachal Pradesh Co-Operative Societies Rules, 1971

(i)Where immovable property has been sold by the sale officer, any person either owing such property or holding an 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 :-

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State of Himachal Pradesh - Subsection

Section 123(4)(i) in Himachal Pradesh Co-Operative Societies Rules, 1971