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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 83(3) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(3)On receipt of an application under sub-rule (2) of this rules, notices shall be issued to the defaulter and to all persons known to be interested in the property, including those whose names appear in the record-of, rights as persons holdings any interest of the property, about intended transfer.