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[Cites 0, Cited by 0] [Section 131] [Entire Act]

NCT Delhi - Subsection

Section 131(h) in The Delhi Co-operative Societies Rules, 2007

(h)The Recovery Officer shall not work the bullock or cattle, or make use of the goods or effects distrained, and shall provide the necessary food for the cattle livestock, the expenses attending which shall be defrayed by the owner upon his redeeming the property, or from proceeds of the sale in the event of its being sold.