Section 141(3) in The Orissa Co-operative Societies Rules, 1965
(3)On receipt of the application, the Principal Officer shall give notice in writing by Registered Post to all the persons named in the application, that he intends to sell property giving such particulars of property to be sold, if the amount claimed by the bank including expenses incurred by it in the service of the notice is not paid within a time to be allowed by him.
