Section 59 in Haryana Co-operative Societies Rules, 1989
59. Proclamation before sale.
- Section 76(1). - (1) The sale officer shall cause a proclamation of the intended sale to be made in Form XII.(2)Such proclamation shall state the time and place of the sale and specify as fairly and accurately as possible,--(a)the property to be sold;(b)the revenue or rent payable in respect thereof;(c)the amount for the recovery of which the sale is intended to be made; and(d)every other thing which the sale officer considers material for a purchaser to know in order to judge the nature and value of the property.(3)For the purpose of ascertaining the matters to be specified in the proclamation, the sale officer may summon any person whom he thinks necessary to summon and may examine him in respect of to any such matters and require him to produce any documents in his possession or power relating thereto.(4)Every proclamation shall be published by pasting a copy thereof in a conspicuous part of the office of the Assistant Registrar, Co-operative Societies concerned and the ofifce of the Tehsildar of the Tehsil in which the property to be sold is situated at least ten days before the date fixed for the sale and also by beat of drum in the village where the mortgaged property to be sold, is situated on two consecutive days previous to the date of sale and on the day of sale prior to the commencement of the sale.
