Section 61(2)(c) in Jammu and Kashmir Co-operative Societies Rules, 2001

[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

(c)Publication of sale notice at:

(i)The village panchayat;

(ii)The office of the Tehsildar or Naib-Tehsildar;

(iii)The office of Agriculture and Rural Development Bank or the branch office of the State Agriculture and Rural Development Bank;

(iv)The principal office of Assistant Registrar of the Tehsil. The sale shall be subject to confirmation by the Registrar.

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