Section 9 in The Assam Co-operative Agricultural and Rural Development Bank, Rules, 1961
9. Sale of Immovable property to be proportionate to the amount.
- It shall be lawful for the Sale Officer to sell the whole or any portion of the immovable mortgaged property of a mortgagor in discharge of money due provided always that so far as may be practicable, no larger section or portion of the immovable property shall be sold than may be sufficient to discharge the amount due with interest and expenses of sale.
