Section 66(2)(g) in The Chhattisgarh Co-operative Societies Rules, 1962

[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Chattisgarh - Subsection

Section 66(2)(g) in The Chhattisgarh Co-operative Societies Rules, 1962

(g)A sum of money equal to 25 percent of the price for which the immovable property is purchased in auction shall be paid by the purchaser to the Sale Officer at the time of the purchase, and in default of such deposit, the property shall forthwith be resold:

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State of Chattisgarh - Subsection

Section 66(2)(g) in The Chhattisgarh Co-operative Societies Rules, 1962