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[Cites 0, Cited by 0] [Section 85(8)] [Section 85] [Entire Act]

State of Maharashtra - Subsection

Section 85(8)(b) in The Maharashtra Cooperative Societies Rules, 1961

(b)Where the property is in the possession of some person on behalf of a defaulter, the delivery thereof shall be made by giving notice to the person in possession, directing him to give actual peaceful possession to the society, and prohibiting him from delivering possession of the property to any other person.