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[Cites 0, Cited by 0] [Section 104(5)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(5)(l) in Haryana Co-operative Societies Rules, 1989

(l)Where it is proved to the satisfaction of any civil court of competent jurisdiction that any property which has been distrained under these rules has been forcibly or clandestinely removed by any person, the court may order forthwith such property to be restored to Sale Officer .