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[Cites 0, Cited by 0] [Section 66(6)] [Section 66] [Entire Act]

State of Madhya Pradesh - Subsection

Section 66(6)(b) in The M.P. Co-Operative Societies Rules, 1962

(b)Serve notice on the person or persons in possession of the immovable property mentioned in the certificate of sale, to deliver possession there of to the purchaser within 15 days from the date of receipt of notice by him.]