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[Cites 0, Cited by 0] [Section 120(2)] [Section 120] [Entire Act]

State of Tamilnadu - Subsection

Section 120(2)(i) in Tamil Nadu Co-operative Societies Rules, 1988

(i)Movable property of the judgement-debtor shall be first proceeded against, but nothing in this clause shall preclude the immovable property being proceeded against simultaneously in case of necessity.