Section 123(4)(iii) in Himachal Pradesh Co-Operative Societies Rules, 1971

[Cites 0, Cited by 0] [Section 123(4)] [Section 123] [Entire Act]

State of Himachal Pradesh - Subsection

Section 123(4)(iii) in Himachal Pradesh Co-Operative Societies Rules, 1971

(iii)If a person applies under sub-rule (5) to set aside the sale of immovable property, he shall not be entitled to make an application under this sub-rule.

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State of Himachal Pradesh - Subsection

Section 123(4)(iii) in Himachal Pradesh Co-Operative Societies Rules, 1971