Section 126 in Himachal Pradesh Co-Operative Societies Rules, 1971
126. Investigation of claims to property attached.
(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 offer shall investigate the claim, or objections, and make an order either rejecting the claim, or objection, as the case may be and dispose it on merits :Provided that the sale officer, for reasons to be recorded in writing, may refuse to investigate the claim or objection, if he considers that the claim or objection is frivolous.
