Section 123(2)(b) in Himachal Pradesh Co-Operative Societies Rules, 1971

[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

State of Himachal Pradesh - Subsection

Section 123(2)(b) in Himachal Pradesh Co-Operative Societies Rules, 1971

(b)The demand notice issued by the recovery officer under sub-rule (3) of rule 119 shall contain the name of the judgement-debtor, the amount due, including the expenses, if any, and the BHATTA to be paid to the persons who shall serve the demand notice, the time allowed for payment and in case of non payment, the particulars of the properties to be attached and sold or to be sold without attachment, as the case may be. After receiving the demand notice, the sale officer shall serve or cause to be served a copy of the demand notice upon the judgement-debtor or upon some adult male member of his family at his usual place of residence, or upon his authorised agent, or, if such personal service is not possible, shall affix a copy thereof on some conspicuous part of the immovable property about to be attached and sold or sold without attachment, as the case may be :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Himachal Pradesh - Subsection

Section 123(2)(b) in Himachal Pradesh Co-Operative Societies Rules, 1971