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[Cites 0, Cited by 0] [Section 123(6)] [Section 123] [Entire Act]

State of Himachal Pradesh - Subsection

Section 123(6)(i) in Himachal Pradesh Co-Operative Societies Rules, 1971

(i)On the expiration of thirty days from the date of sale, if no application to have the sale set aside is made, or if such application has been made and rejected, the recovery officer shall make an order confirming the sale :