Section 341 in The U.P. Co-operative Societies Rules, 1968
341.
Where prior to the sale, the judgment-debtor, or any person acting on his behalf of any person claiming an interest in the property sought to be sold, tenders payment of the full amount due together with interest, and the expenses incurred in bringing the property to sale, including the expenses of attachment, if any, the Sale Officer shall forthwith release the property after cancelling where the property has been attached, the order of attachment.
