Section 123(2)(c) in West Bengal Co-operative Societies Act, 2006

[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

(c)publication of the sale notice in the office of -

(i)block level and land reforms officer of the area concerned;

(ii)the collector of the district:

(iii)the block development officer if the area concerned; and

(iv)panchayat or municipality of the area in which the property is situate.

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