Section 62(2) in The Chhattisgarh Co-operative Societies Rules, 1962
(2)[ Every such application shall be made in the form prescribed by the Registrar, and shall be signed by the decree-holder. The decree-holder may indicate whether he wishes to proceed in the first instance against the immovable property mortgaged to the decree-holder or other immovable property or to secure the attachment of the movable properly.The decree-holder may also indicate whether he wishes to proceed for recovery under Rule 66 or 66 (A) of the rules:Provided that it shall be open to the decree-holder at any stage of the proceedings under Rule 66 (A) to adopt the mode, of recovery under Rule 66 for reasons of quick and effective recovery. The Recovery Officer and the Sales Officer shall then act accordingly.] [Substituted by notification No. 269-4858-XV-70, dated 13-1-71.]
