Section 66(2)(ii) in The Chhattisgarh Co-operative Societies Rules, 1962

[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Chattisgarh - Subsection

Section 66(2)(ii) in The Chhattisgarh Co-operative Societies Rules, 1962

(ii)The sale shall be held after the expiry of not less than thirty days calculated from the date on which notice of the proclamation was affixed in the office of the Recovery Officer. The time and place of sale shall be fixed by the Recovery Officer and the place of sale shall be the village where the property to be sold is situated or such adjoining prominent place of public resort as may be fixed by the said Recovery Officer:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Chattisgarh - Subsection

Section 66(2)(ii) in The Chhattisgarh Co-operative Societies Rules, 1962