Section 53(5)(l) in Jammu and Kashmir Co-operative Societies Rules, 2001

[Cites 0, Cited by 0] [Section 53(5)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(5)(l) in Jammu and Kashmir Co-operative Societies Rules, 2001

(l)Where it is proved to the satisfaction of any civil court of competent jurisdiction that any property which has been distrained under these rules has been forcibly or clandestinely removed, by any person the court may order forthwith such property to be restored to the sale officer.

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State of Jammu-Kashmir - Subsection

Section 53(5)(l) in Jammu and Kashmir Co-operative Societies Rules, 2001