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

[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Chattisgarh - Subsection

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

(e)Proclamation of sale shall be published by affixing a notice in the office of the Recovery Officer, office of the Co operative Central Bank and in the Tahsil office at least thirty days before the date fixed for the sale. It shall also be published by beat of drum in the village. Such proclamation shall, where attachment is required before sale, be made after the attachment has been affected. Notice shall also be given to the decree-holder and the Judgement-debtor. The proclamation shall state the time and place of sale and specify as fairly and accurately as possible-

(i)the property to be sold;

(ii)any encumbrance to which the property is liable;

(iii)the amount for the recovery of which the sale is ordered; and

(iv)every other matter which the Sale Officer consider material for a purchaser to know in order to judge the nature and value of the property.

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State of Chattisgarh - Subsection

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