Section 7 in The Assam Co-operative Agricultural and Rural Development Bank, Rules, 1961
7. Release of property on payment of dues.
- Where prior to the day fixed for sale the mortgagor or any person acting on his behalf or any person claiming an interest in the mortgaged property makes payment of the full amount due including interest and other costs, charges and expenses incurred in connection with the sale of the property, the Sale Officer shall not proceed with the sale.
