Section 66A(4)(b) in The Chhattisgarh Co-operative Societies Rules, 1962

[Cites 0, Cited by 0] [Section 66A(4)] [Section 66A] [Entire Act]

State of Chattisgarh - Subsection

Section 66A(4)(b) in The Chhattisgarh Co-operative Societies Rules, 1962

(b)for payment to the decree-holder, the amount of arrears specified in the proclamation of lease as that for the recovery of which the transfer by lease was ordered together with interest thereon and the expenses of attachment, if any, and transfer and other cost due in respect of such amount, less amount which may since the date of such proclamation, have been received by the decree-holder.

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State of Chattisgarh - Subsection

Section 66A(4)(b) in The Chhattisgarh Co-operative Societies Rules, 1962