Section 124(4) in Tamil Nadu Co-operative Societies Rules, 1988
(4)Where the property to be attached in execution of a decree is a decree other than a decree of the nature referred to in sub-rule (1), the attachment shall be made by the issue of a notice by the Registrar to the holder of such decree, prohibiting him from transferring or charging the same in anyway; and where such decree has been passed by any Court or by a different Registrar or by a person to whom a dispute was transferred under section 90 by a different Registrar or an Arbitrator or Arbitrators in another district, also by sending to such Court or to the Registrar, as the case may be, a notice to abstain from executing the decree sought to be attached until such notice is cancelled by the Registrar who sends the notice.
