Section 135(l) in The Delhi Co-operative Societies Rules, 2007
(l)In case prior to the date fixed for sale, the judgment debtor or any person acting on his behalf or any person claiming an interest in the property sought to be sold tenders payment of the full amount due together with interest and other expenses incurred in bringing the property to sale, including the expenses of attachment, if any the Recovery Officer shall forthwith release the property after cancelling, where the property has been attached, the order of attachment.
