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[Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act]

State of Tamilnadu - Subsection

Section 126(2)(p) in Tamil Nadu Co-operative Societies Rules, 1988

(p)Where prior to the date fixed for sale, the judgement-debtor or any person acting on his behalf or any person claiming an interest in the property sought to be sold, tenders payment of the full amount due, together with interest and other expenses incurred in bringing the property to sale, including the expenses of attachment, if any, the Sale Officer shall, forthwith, release the property after cancelling, where the property has been attached, the order of attachment.