Section 53(14)(iv) in Jammu and Kashmir Co-operative Societies Rules, 2001

[Cites 0, Cited by 0] [Section 53(14)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(14)(iv) in Jammu and Kashmir Co-operative Societies Rules, 2001

(iv)Whenever the sale of any immovable property is not so confirmed or is set aside the deposit or the purchase money, as the case may be, shall be returned to the purchaser.

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State of Jammu-Kashmir - Subsection

Section 53(14)(iv) in Jammu and Kashmir Co-operative Societies Rules, 2001