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[Cites 0, Cited by 0] [Section 94(13)] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(13)(i) in Rajasthan Co-operative Societies Rules, 2003

(i)Where immovable property has been sold by the Sale Officer, any person either owing such property or holding an interest iherein by virtue of a title acquired before such sale may apply to have the sale set aside on his depositing with the Recovery Officer;