Section 191E in West Bengal Co-operative Societies Rules, 2011
191E. Abandonment of sale.
(1) Where prior to the actual sale the mortgagor or any person acting on his behalf or any person having interest in the mortgaged property tenders payment of the full amount due including interest and cost incurred in connection with the sale of the property, the sale officer shall not proceed with the sale.(2)If the sale officer considers that the price offered for the property is not fair, he may, upon an application or otherwise postpone the sale to some other date not later than fifteen days from the date originally fixed and on such date the sale be completed unless the price offered is in the opinion of the sale officer grossly inadequate in which case he may adjourn the sale for a period of fifteen days more :Provided that the sale officer shall not postpone the sale more than two times on the ground of inadequacy of price.
