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[Cites 0, Cited by 0] [Section 66A(4)] [Section 66A] [Entire Act]

State of Chattisgarh - Subsection

Section 66A(4)(ii) in The Chhattisgarh Co-operative Societies Rules, 1962

(ii)If such deposit and application are made within thirty days from the date of auction for lease, the Recovery Officer, shall pass an order setting aside the transfer and shall repay to the lessee the lease money so far as it has been deposited with the five per cent deposited by the applicant: