Section 103(3) in Karnataka Co-Operative Societies Act, 1959
(3)Attachment made under this section shall not affect the rights, subsisting prior to the attachment of the property, of persons not parties to the proceedings in connection with which the attachment is made, or bar any person holding a decree against the person whose property is so attached from applying for the sale of the property under attachment in execution of such decree.] [Sub-sections (2) & (3) inserted by Act 40 of 1964 w.e.f. 26.06.1965.]
