Section 107(15) in The Maharashtra Cooperative Societies Rules, 1961
(15)It shall be lawful for the [Recovery Officer] [Substituted 'Sale Officer' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] to sell the whole or any portion of the immovable property of a defaulter in discharge of money due :Provided that, so far as may be practicable, no larger section or portion of immovable property shall be sold than may be sufficient to discharge the amount due with interest and expenses of attachment, if any, and sale.
