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[Cites 0, Cited by 0] [Section 104(13)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(13)(i) in Haryana Co-operative Societies Rules, 1989

(i)Where immovable property has been sold by the Sale Officer, any person, either owing such property or holding an interest therein by virtue of a title acquired before such sale may apply to have the sale set aside on his depositing with the Recovery Officer:-