Section 126(2)(f) in Tamil Nadu Co-operative Societies Rules, 1988

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State of Tamilnadu - Subsection

Section 126(2)(f) in Tamil Nadu Co-operative Societies Rules, 1988

(f)

(i)When any immovable property is sold under these rules, the sale shall be, subject to the prior encumbrances on the property, if any. The decree-holder shall, when the amount for the realisation of which the sale is held exceeds one hundred rupees, furnish to the Sale Officer within such time as may be fixed by him or by the Registrar an encumbrance certificate from the Registration department for a period of not less than twelve years-

(A)in case falling under the proviso to sub-rule (i), prior to the date of the application for execution; and

(B)in other cases, prior to the date of attachment of the property sought to be sold.

(ii)The time for production of the encumbrance certificate may be extended at the discretion of the Sale Officer or the Registrar, as the case may be:

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State of Tamilnadu - Subsection

Section 126(2)(f) in Tamil Nadu Co-operative Societies Rules, 1988