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[Cites 0, Cited by 0] [Section 107(11)] [Section 107] [Entire Act]

State of Maharashtra - Subsection

Section 107(11)(c) in The Maharashtra Cooperative Societies Rules, 1961

(c)If the defaulter fails to pay the amount specified in the demand notice within the time allowed, the [Recovery Officer] [Substituted 'Sale Officer' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] shall proceed to attach and sell, or sell without attachment, as the case may be, the immovable property noted in the application for execution in the following manner.