Section 100(3) in The Maharashtra Cooperative Societies Rules, 1961
(3)The report referred to in sub-rules (i) and (2) shall contain, amongst other details, the following specific particulars :-(a)brief account of the circumstances which rendered the sale necessary;(b)full details showing how the provisions of clauses (a), (b)(i) to (iv) and (c) of the proviso to sub-section (1) of Section 133 have been complied with;(c)full details showing how the procedure laid down in Rule 107 for holding the sale of immovable property has been followed;(d)name of the [recovery officer] [Substituted 'sale officer' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).];(e)place of sale;(f)date of sale;(g)description of property sold;(h)name of purchaser and his address;(i)value realised;(j)cost of sale; and(k)date of receipt of purchase money from the purchaser.
