Section 66(7) in The M.P. Co-Operative Societies Rules, 1962
(7)[ On failure of the person in possession of the immovable property to deliver possession thereof to the purchaser within the period specified in the notice under clause (iii) of sub-rule (6) the Recovery Officer shall use such force as may be necessary to dispossess the person in possession of the immovable property and deliver the same to the purchaser.] [Substituted by Notification No. F-S-10-77-1-XV, dated 26-7-1978.]
