Section 123(2)(e) in Himachal Pradesh Co-Operative Societies Rules, 1971

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State of Himachal Pradesh - Subsection

Section 123(2)(e) in Himachal Pradesh Co-Operative Societies Rules, 1971

(e)Proclamation of sale shall be published by affixing a notice in the office of the recovery officer, nearest office of the financing bank, and in the tehsil office, at least thirty days before the date fixed for the sale. It shall also be published by beat of drum in the village. Such proclamation shall, where attachment is required before sale, be made after the attachment has been effected. Notice shall also be given to the decree-holder and the judgement-debtor. The proclamation shall state the time and place of sale and specify as fairly and accurately as possible the following particulars :-

(i)the property for sale;

(ii)any encumbrance to which the property is liable;

(iii)the amount for recovery of which the sale is ordered; and

(iv)every other matter which the sale officer, considers material for a purchaser to know in order to judge the nature and value of the property;

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State of Himachal Pradesh - Subsection

Section 123(2)(e) in Himachal Pradesh Co-Operative Societies Rules, 1971