Section 66(2)(f) in The Chhattisgarh Co-operative Societies Rules, 1962

[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Chattisgarh - Subsection

Section 66(2)(f) in The Chhattisgarh Co-operative Societies Rules, 1962

(f)

(i)Where any immovable property is sold under these rules, the sale shall be subject to the prior encumbrances on the property, if any. The decree-holder shall where the amount for the realisation of which the sale is held exceeds [Rs. 5,000] [Substituted by Notification dated 13-7-1971.] furnish to the Sale Officer within such times as may be fixed by him or by the Recovery Officer, an encumbrance certificate from the Registration Department for the period of not less than seven years prior to the date of attachment of the property sought to be sold, or in cases falling under the proviso to the sub-rule (1) prior to the date of the application for execution. The time for production of the encumbrance certificate may be extended at the discretion of the Sale Officer or the Recovery Officer, as the case may be. The sale shall be by public auction to the highest bidder:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Chattisgarh - Subsection

Section 66(2)(f) in The Chhattisgarh Co-operative Societies Rules, 1962