Section 66(5)(i) in The M.P. Co-Operative Societies Rules, 1962

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State of Madhya Pradesh - Subsection

Section 66(5)(i) in The M.P. Co-Operative Societies Rules, 1962

(i)At any time within thirty days from the date of the sale of immovable properly, the decree-holder or any person entitled to share in a rateable distribution of the assets or whose interests are affected by the sale, may apply to the Recovery Officer to set aside the sale on the ground of a material irregularity or mistake or fraud in publishing or conducting it:

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State of Madhya Pradesh - Subsection

Section 66(5)(i) in The M.P. Co-Operative Societies Rules, 1962