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[Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act]

State of Tamilnadu - Subsection

Section 126(2)(h) in Tamil Nadu Co-operative Societies Rules, 1988

(h)The Sale Officer may sell the whole or any portion of the immovable property of a judgement-debtor in discharge of money due, provided also that, so far as may be practicable, no larger section or portion of the immovable property shall be sold than what is sufficient to discharge the amount due with interest and expenses of attachment, if any, and sale.