Section 66(7) in The Chhattisgarh Co-operative Societies Rules, 1962
(7)[ On failure of the person in possession of the immovable property to deliver possession thereof to the purchaser within the period specified in the notice under clause (iii) of sub-rule (6) the Recovery Officer shall use such force as may be necessary to dispossess the person in possession of the immovable property and deliver the same to the purchaser.] [Substituted by notification No. F-5-10-77-1-XV, dated 26-7-78.]
