Section 94(11)(f) in Rajasthan Co-operative Societies Rules, 2003

[Cites 0, Cited by 0] [Section 94(11)] [Section 94] [Entire Act]

(f)the property to be sold,

(ii)any encumbrance to which the property is liable,

(iii)the amount for the recovery of which sale is ordered, and

(iv)every other matter which the Sale Officer considers material for a purchaser to know in order to judge the nature and value of the property.

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