Section 57Q in The Bihar Co-operative Societies Act, 1935
57Q. Distraint of property which is under attachment.
- When any conflict arises between an order for distraint issued under this Chapter and an order issued by a Civil Court for the attachment or sale of the property, which is the subject of the distraint, the order for distraint shall prevail; but if the property is sold under that order, the surplus proceeds of the sale shall not be paid under Section 57-N. to the owner of the property without the sanction of the Court to which the order of attachment of sale was issued.
