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[Cites 0, Cited by 0] [Section 104(11)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(11)(d) in Haryana Co-operative Societies Rules, 1989

(d)Where attachment is required before sale, the Sale Officer shall if possible, cause a notice of attachment to be served on the defaulter personally. Where personal service is not possible the notice shall be affixed in some conspicious part of the defaulters, last known residence, if any. The fact of attachment shall also be proclaimed by the beat of drum or other customary mode at some place in or adjacent to such property and at such other place or places as the Recovery Officer may consider necessary to give due publicity to the sale. The attachment notice shall set forth that, unless the amount due with interest and expenses be paid within the date mentioned therein the property will be brought to sale. A copy shall be sent to the decree-holder. Where the Sale Officer so directs the attachment shall be notified by public proclamation in the official gazette.