Section 53(21)(a) in Jammu and Kashmir Co-operative Societies Rules, 2001

[Cites 0, Cited by 0] [Section 53(21)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(21)(a) in Jammu and Kashmir Co-operative Societies Rules, 2001

(a)Where any claim is preferred to, or any objection is made to the attachment of any property attached under this rule on the ground that such property is not liable to such attachment, the sale officer shall investigate the claim or objection and dispose of it on merits:

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State of Jammu-Kashmir - Subsection

Section 53(21)(a) in Jammu and Kashmir Co-operative Societies Rules, 2001