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[Cites 0, Cited by 0] [Section 121] [Entire Act]

State of Tamilnadu - Subsection

Section 121(14) in Tamil Nadu Co-operative Societies Rules, 1988

(14)Where the property may sell for more than the amount due, the excess amount, after deducting the interest and the expenses of process and other charges, shall be paid to the judgement-debtor.