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[Cites 0, Cited by 0] [Section 107(5)] [Section 107] [Entire Act]

State of Maharashtra - Subsection

Section 107(5)(k) in The Maharashtra Cooperative Societies Rules, 1961

(k)The property sold shall be paid for in cash at the time of sale, or as soon thereafter as 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).] shall appoint, and the purchaser shall not be permitted to carry away any part of the property until he has paid for it in full. Where the purchaser fails in the payment of purchase money, the property shall be re-sold.