Section 135(1) in The Orissa Co-operative Societies Rules, 1965
(1)Where any claim is preferred in respect of any objection is made to the attachment of any property attached under this Chapter 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 the merits :Provided that no such investigation shall be made when the Sale Officer considers for reasons recorded in writing the claim or objection is frivolous to cause unnecessary delay.
