Section 72(21) in The Punjab Co-operative Societies Rules, 1963
(21)(a)Where any claim is preferred to, or any objection is made of the attachment of any property attached under this rule on the ground that such property is not liable to such attachment the Sale Officer shall investigate the claim or objection and dispose of it on merits:Provided that no such investigation shall be made when the Sale Officer considers that the claim or objection is frivolous.(b)Where the property to which claim or objection relates has been advertised for sale, the Sale Officer may postpone the sale pending the investigation of the claim or objection.(c)Where a claim or an objection is preferred, the party against whom an order is made may institute a suit within six months from the date of the order to establish the right which he claim to the property in dispute but subject to the result of such [suit, if any, the order shall be conclusive.] [Words and sign substituted by Punjab Government Gazette Notification dated 18.2.86 [(Section 15 (g)]]
