Section 29(2)(b) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979

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State of Himachal Pradesh - Subsection

Section 29(2)(b) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979

(b)The sale officer shall not distribute such residue until thirty days have elapsed from communication of his decision to all the persons concerned, or if a suit has been instituted within the said period of thirty days by any such person, until the suit is disposed of or otherwise than in accordance with the decision of the court therein.

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State of Himachal Pradesh - Subsection

Section 29(2)(b) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979