Section 66(4)(ii) in The Chhattisgarh Co-operative Societies Rules, 1962

[Cites 0, Cited by 0] [Section 66(4)] [Section 66] [Entire Act]

State of Chattisgarh - Subsection

Section 66(4)(ii) in The Chhattisgarh Co-operative Societies Rules, 1962

(ii)If such deposit and application are made within thirty days from the date of sale, the Recovery Officer shall pass an order setting aside the sale and shall repay to the purchaser, the purchase money so far as it has been deposited with the five percent deposited by the applicant:

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State of Chattisgarh - Subsection

Section 66(4)(ii) in The Chhattisgarh Co-operative Societies Rules, 1962