Section 122 in The Orissa Co-operative Societies Rules, 1965
122. Mode of attachment.
- When the attachment is required before sale, the Sale Officer, if possible, cause a notice of attachment to be served on the defaulter personally where personal service not possible, the notice shall be affixed on some conspicuous part of the defaulter's last known residence, if any. The fact of attachment shall also be proclaimed by beat of drum or other customary mode at some place on or adjacent to such property and at such other place or places as the Principal Officer may consider necessary to give a due publicity to the sale. The attachment notice shall set forth that unless the amount with interest and expenses be paid within the date therein mentioned to the Principal Officer of the area. Where the Sale Officer so directs the attachment may also be notified in the Gazette.
