Section 58 in Haryana Co-operative Societies Rules, 1989
58. When defaulter neglects to pay.
- Section 76(1). - If before the expiration of the time allowed in the notice issued under sub-rule (2) of rule 57, the amount specified in such notice is paid, the sale officer shall, after giving the notice to the society proceed to sell the immovable property specified in the application in the manner laid down in rule 59.
