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

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State of Chattisgarh - Subsection

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

(i)Where any immovable property is transferred under these rules, the transfer shall be subject to the prior encumbrances on the property, if any. The decree-holder shall, where the amount for the realisation of which the transfer is held exceeds Rs. 5,000/- furnish to the Sale Officer within such time, as may be fixed by him or by the Recovery Officer, an encumbrance Certificate from the Registration Department for the period of not less than one year prior to the date of attachment of the property sought to be transferred or in cases falling under the proviso to sub-rule (1) prior to the date of the application for execution. The time for production of the encumbrance certificate may be extended at the discretion of the Sale Officer or the Recovery Officer, as the case may be. The transfer shall be by public auction to the highest bidder:

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State of Chattisgarh - Subsection

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