Section 72(12) in The Punjab Co-operative Societies Rules, 1963
(12)Where prior to the date fixed for a sale, the defaulter or any person acting on his behalf or any person claiming interest in the property sought to be sold tenders payment of the full amount due together with interest, travelling and other expenses incurred in bringing the property to sale including the expenses of attachment, if any, the Sale Officer shall forthwith release the property [after cancelling the order of an attachment where the property has been attached.] [Words substituted by Punjab Government Gazette Notification dated 18.2.86 (Section 15 (c)]
