Section 69A in The Chhattisgarh Co-operative Societies Rules, 1962
69A. [ Investigation of claims to property attached for transfer by lease. [Inserted by notification No. 269-4858-XV-70, dated 13-1-71.]
(1)Where any claim is preferred to or any objection is made to the attachment of any property attached under these rules on the ground that such property is not liable to such attachment, the Sale Officer shall investigate the claim or objection and make an order either rejecting the claim or objection and dispose it of on merits:Provided that the Sale Officer may refuse to investigate claim or objection if he considers that the claim or objection is frivolous.(2)Where the property, to which the claim or objection relates has been advertised for transfer by lease, the Sale Officer may postpone the transfer by lease pending the investigation of the claim or objection.(3)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 claims to the property in dispute, but subject to the result of such suit, if any, the order shall be conclusive.]
