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[Cites 0, Cited by 0] [Section 94(11)] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(11)(e) in Rajasthan Co-operative Societies Rules, 2003

(e)Proclamation of sale shall be published by affixing a notice in the office of the Recovery Officer and the Tehsil office at least thirty days before the date fixed for the sale and also by beat of drum in the village, city or town as the case may be (on two consecutive days previous to the date of sale and on the day of sale prior to the commencement of the sale). Such Proclamation shall, where attachment is required before sale, be made after the attachment has been effected. Notice shall also be given to the applicant and the defaulter. The proclamation shall state the time and place of sale specifying as fairly and accurately as possible:-