Section 141(2) in The Orissa Co-operative Societies Rules, 1965
(2)The applicant shall apply to the Principal Officer of the Co-operative Department who has jurisdiction over the area in which the properties sought to be sold are situated and shall deposit costs on a scale prescribed by the [Auditor-General] [Substituted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.]. The application shall be in such form as may be prescribed by the [Auditor-General] [Substituted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] and shall be signed by the applicant or where the applicant is the Board or Committee of the State Land Development Bank or Land Development Bank a person duly authorised by the Board or Committee and shall-(i)contain a description of the immovable property to be proceeded against sufficient for its identification and in case such property can be identified by boundaries or numbers in record of settlement of survey the specification of such boundaries or numbers;(ii)show the names of all person having interest in the property as laid down in Clause (a) of Sub-Section (2) of Section 91 of the Act;(iii)contain a report regarding the manner of service of notice under Clause (a) of Sub-Section (2) of Section 91 of the Act;(iv)specify the amount due for recovery including interest, expenses incurred in the service of the notice referred to in Sub-Section (2) of Section 91 of the Act;(v)enclose the mortgage bond where power of sale without the intervention of the Court is expressly conferred on the State Rural Development Bank.
