Section 52 in Haryana Co-operative Societies Rules, 1989
52. Sale how conducted.
- Section 76(1). - (1) At the appointed time and place the distrainer shall sell in public auction the destrained property or such part thereof as may be necessary, in one or more lots as the distrainer may consider desirable and dispose of the same to the highest bidder.(2)The distrainer may, in his discretion, adjourn the sale to a specified day and hour after recording his reason for such adjournment.(3)Where a sale is adjourned under sub-rule (2) for a longer period than seven days, a fresh proclamation under rule 52 shall be made unless defaulter consents to waive it.
