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[Cites 0, Cited by 0] [Section 131] [Entire Act]

NCT Delhi - Subsection

Section 131(k) in The Delhi Co-operative Societies Rules, 2007

(k)The Recovery Officer shall on the day previous to and on the day of sale cause proclamation in Form no. 35, of the time and place of the intended sale to be made by beat of drum in the village in which the defaulter resides and in such other place or places as the Recovery Officer may consider necessary to give due publicity to the sale.