Section 126(2)(e) in Tamil Nadu Co-operative Societies Rules, 1988

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State of Tamilnadu - Subsection

Section 126(2)(e) in Tamil Nadu Co-operative Societies Rules, 1988

(e)

(i)Proclamation of sale shall be published by affixing a notice in the office of the Registrar and taluk office at least thirty days before the date fixed for the sale and also by beat of drum in the village on two consecutive days previous to the date of sale and on the date of sale prior to the commencement of the sale.

(A)the property to be sold;

(B)any encumbrance to which the property is liable;

(C)the amount for the recovery of which the sale is ordered; and

(D)Every other matter which the Sale Officer considers material for a purchaser to know in order to judge the nature and value of the property.

(ii)Such proclamation shall, where attachment is required before sale, be made after the attachment has been effected.

(iii)Notice shall also be given to the decree holder and judgement-debtor.

(iv)The proclamation shall state the time and place of sale and specify as fairly and accurately as possible,-

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State of Tamilnadu - Subsection

Section 126(2)(e) in Tamil Nadu Co-operative Societies Rules, 1988