Section 92 in Rajasthan Co-operative Societies Rules, 2003
92. Sale of immovable property purchased by a Land Development Bank.
(1) The Land Development Bank or the State Land Development Bank which has purchased any immovable property sold under Chapter XII of the Act shall, unless otherwise directed by the Trustee, use its best endeavour to sell the property as early as possible to the best advantage of the Bank. The sale shall be effected by public auction with in a period of six months from the date of purchase or within such further period as may be permitted by the Trustee.(2)The date and the place of such public auction shall previously be notified not less than thirty days by -(a)advertising the sale of property with full details in one or more local newspapers.(b)proclamation of sale by beat of drum in the village where the property is situated.(c)publication of sale notice at -(i)the village Chopal, Panchayat and a conspicuous place of the village,(ii)the office of the Tehsildar concerned,(iii)the office of the Land Development Bank, and its concerned branch, and(iv)the principal office of the concerned Deputy/Assistant Registrar.The sale shall be subject to confirmation by the Registrar.
