Section 66A(2)(k) in The Chhattisgarh Co-operative Societies Rules, 1962

[Cites 0, Cited by 0] [Section 66A(2)] [Section 66A] [Entire Act]

State of Chattisgarh - Subsection

Section 66A(2)(k) in The Chhattisgarh Co-operative Societies Rules, 1962

(k)Where a decree-holder is the lessee of the property the lease money and the amount due on the decree shall be set-off against one another and the Sale Officer shall enter up to satisfaction of the decree in whole or in part accordingly.

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State of Chattisgarh - Subsection

Section 66A(2)(k) in The Chhattisgarh Co-operative Societies Rules, 1962