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[Cites 0, Cited by 0] [Section 121(2)] [Section 121] [Entire Act]

State of Tamilnadu - Subsection

Section 121(2)(b) in Tamil Nadu Co-operative Societies Rules, 1988

(b)If the Sale Officer requires the decree-holder to undertake the custody of the property, he shall be bound to do so and any loss incurred owing to his negligence shall be made good by the decree-holder. If the attached property is livestock, the decree-holder shall be responsible for providing the necessary food therefor.