Section 162(3)(b) in Tamil Nadu Co-operative Societies Rules, 1988

[Cites 0, Cited by 0] [Section 162(3)] [Section 162] [Entire Act]

State of Tamilnadu - Subsection

Section 162(3)(b) in Tamil Nadu Co-operative Societies Rules, 1988

(b)where the mortgaged property sold, is in the possession of a tenant or other person entitled to occupy the same and certificate of sale in respect thereof has been granted under sub-rule (3) of rule 129, the Court shall, on the application of the purchaser and after notice to such tenant or other person, by order direct the affixing of a copy of the certificate of sale in some conspicuous place on the property and the proclaiming by beat of drums or other customary' mode at some convenient place in the locality that the interest of the mortgagor has been transferred to the purchaser; and

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State of Tamilnadu - Subsection

Section 162(3)(b) in Tamil Nadu Co-operative Societies Rules, 1988