Section 81 in The Tripura Co-operative Societies Rules, 1976
81. Investigation of claims and objections against any attachment.
- Where any claim or objection has been preferred against the attachment of any property under Section 97 on the ground that such property is not liable to such attachment, the Registrar, his nominee or board of nominees shall investigate into the claim or objection and dispose it of on merits:Provided that no such investigation shall be made when the Registrar or his nominee or board of nominees considers that the claim or objection is frivolous.
