Section 90(3) in Rajasthan Co-operative Societies Rules, 2003
(3)The report referred to in sub-rules (1) and (2) shall contain amongst other details, the following :-(a)brief account of the circumstances which rendered the sale necessary;(b)full details showing how the provision of clauses (a), (b) and (c) o f the proviso to sub-section (1) of section 89 have been complied with;(c)full details showing how the procedure laid down in rule 94 for holding the sale of immovable property has been followed;(d)name of the Sale Officer;(e)place of sale;(f)date of sale;(g)description of property sold;(h)name of purchaser and his address;(i)value realized;(j)cost of sale; and(k)date of receipt of purchase money from the purchaser.
