Section 53(11)(e) in Jammu and Kashmir Co-operative Societies Rules, 2001

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State of Jammu-Kashmir - Subsection

Section 53(11)(e) in Jammu and Kashmir Co-operative Societies Rules, 2001

(e)Proclamation of sale shall be published by affixing a notice in the office of the recovery officer and the Tehsil Office at least thirty days before the date fixed for the sale and also by beat of drum in the village, on two consecutive days previous to the date of sale and on the day of sale prior to the commencement of sale such proclamation shall where attachment is required before sale, be made after the attachment has been effected. Notice shall also be given to the decree-holder and the defaulter. The proclamation shall state the time and place of sale and specify as fairly and accurately as possible,

(i)the property to be sold;

(ii)any encumbrances to which the property is liable;

(iii)the amount for the recovery of which the sale is ordered; and

(iv)Other matters which the sale officer considers essential for a purchaser to know in order to judge the nature and value of the property.

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State of Jammu-Kashmir - Subsection

Section 53(11)(e) in Jammu and Kashmir Co-operative Societies Rules, 2001