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[Cites 0, Cited by 0] [Section 107(11)] [Section 107] [Entire Act]

State of Maharashtra - Subsection

Section 107(11)(ii) in The Maharashtra Cooperative Societies Rules, 1961

(ii)For sale of attached immovable property, the Recovery officer shall take or cause to be taken possession, by delivering a possession notice prepared as nearly as possible in Form " Z " to these rules, to the judgement debtor and by affixing the possession notice on the outer door or at such conspicuous place of the property.