Section 53(13)(i) in Jammu and Kashmir Co-operative Societies Rules, 2001

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State of Jammu-Kashmir - Subsection

Section 53(13)(i) in Jammu and Kashmir Co-operative Societies Rules, 2001

(i)Where immovable property has been sold by the sale officer, any person either owing such property or holding an interest therein by virtue of a title acquired before such sale may apply to have the sale set aside on his depositing with the recovery officer-

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State of Jammu-Kashmir - Subsection

Section 53(13)(i) in Jammu and Kashmir Co-operative Societies Rules, 2001