Section 124(6) in Tamil Nadu Co-operative Societies Rules, 1988
(6)On the application of the holder of a decree sought to be executed by the attachment of another decree, the Registrar making an order of attachment under this rule shall give notice of such order to the judgement-debtor bound by the decree attached, and no payment or adjustment of the attached decree made by the judgement-debtor in contravention of such order after receipt of notice thereof, either through the said Registrar or otherwise, shall be recognised so long as the attachment remains in force.
