Section 151 in The Delhi Co-operative Societies Rules, 2007
151. Recovery Officer not to examine legality and correctness of decree and certificate.
- The Recovery officer shall not alter the decree or certificate nor entertain any objection as to validity or legality or correctness of the decree or the certificate under execution.Provided that a decree passed against a person who was dead at the time of passing the decree without bringing his legal representative on the record shall not be executed.Provided further that where terms of a decree are ambiguous it will be competent for the Recovery Officer to ascertain its precise terms first before issuing any process for execution.
