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[Cites 0, Cited by 0] [Section 339] [Entire Act]

State of Uttar Pradesh - Subsection

Section 339(b) in The U.P. Co-operative Societies Rules, 1968

(b)If the judgment-debtor fails to pay the amount in terms of the demand notice, the Sale Officer shall proceed to attach and sell or sell without attachment, as the case may be, the immovable property specified in the demand notice.