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[Cites 0, Cited by 0] [Section 115(5)] [Section 115] [Entire Act]

State of Tamilnadu - Subsection

Section 115(5)(c) in Tamil Nadu Co-operative Societies Rules, 1988

(c)Such Registrar shall, thereupon, issue a notice to the owner requiring him to take delivery of the said movables within thirty days from the date of the receipt of the notice and intimating that, in default, they shall be sold in public auction at his risk and the proceeds shall be applied for meeting all legitimate expenses of custody and sale and the balance, if any, shall be refunded to the owner: