Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 69A] [Entire Act]

State of Chattisgarh - Subsection

Section 69A(1) in The Chhattisgarh Co-operative Societies Rules, 1962

(1)Where any claim is preferred to or any objection is made to the attachment of any property attached under these rules on the ground that such property is not liable to such attachment, the Sale Officer shall investigate the claim or objection and make an order either rejecting the claim or objection and dispose it of on merits:Provided that the Sale Officer may refuse to investigate claim or objection if he considers that the claim or objection is frivolous.