Section 53 in Haryana Co-operative Societies Rules, 1989
53. Withdrawal of distraint on tender of moneys due and expenses prior for sale.
- Section 74. - When prior to the day fixed for sale the defaulter or any person acting on his behalf, or any person claiming an interest in the property distrained pays to the society, the Registrar or the distrainer the full amount due, including interest, travelling allowance and other expenses incurred in distraining and proclaiming the sale, the distrainer shall not proceed with the sale and shall release the produce forthwith.
