Section 15(13) in The M.P. Sahakari Krishi Aur Gramin Vikas Bank Rules, 2001
(13)(a)Where any claim is preferred by any person other than the person specified in sub-rule (12) to any right or interest in the distrained property, the distrainer shall investigate the claim and dispose it of on its merits, provided that no such investigation shall be made where the distrainer considers that the claim was designedly or unnecessarily delayed.(b)Where the properly to which the claim is applied has been advertised for sale the distrainer may postpone the sale pending the investigation of the claim.
