Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 104(11)] [Section 104] [Entire Act]

State of Haryana - Subsection

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

(k)Where a decree-holder purchase the property, the purchase money and the amount of demand shall be set off against one another and the Sale Officer shall enter upon satisfaction of the demand in whole or in part accordingly.