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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Haryana - Subsection

Section 78(2) in Haryana Co-operative Societies Act, 1984

(2)Any person dissatisfied with the decision of the sale officer in regard to the distribution of such residue may, within thirty days of the communication to him of such decision, institute a suit in a civil court to establish the right he claims.