Section 57 in Haryana Co-operative Societies Rules, 1989
57. Application for sale of immovable property and procedure.
- Section 76(1). - (1) The application under sub-section (1) of Section 76 of the Act in (Form X) signed by the committee or any person duly authorised in writting by the committee shall state the amount due for recovery including interest, expenses incurred in the service of the notice referred to in clause (b) of sub-section (2) of Section 75 of the Act, the name(s) and the address(es) of person(s) on whom such notice was served. It shall also contain such description of the immovable property to be proceeded against as may be sufficient for its identification and in case such property can be identified by boundaries or number in the revenue record, the specifications of such boundaries or numbers.(2)On receipt of the application, the sale officer shall give a notice in writting to all the persons referred to in clause (b) of sub-section (2) of section 75 of the Act in Form XI stating the amount claimed by the society including expenses incurred by it in the service of notice the particulars of the properties to be sold in case of non-payment and the date on or after which the sale shall take place.
