Section 104(4) in Haryana Co-operative Societies Rules, 1989
(4)Unless the decree holder has expressed a desire that proceedings shall be taken in particular order as laid down in sub-rule (2) execution shall ordinarily be taken in the following manner:-(i)Movable property of the defaulter shall be first proceeded against, but this shall not preclude the immovable property being proceeded against simulteaneously in case of necessity.(ii)If there is no movable property, or if the sale proceeds of the moveable property or properties attached and sold are insufficient to meet in full the demand of the decree holder, the immovable property charged or mortgaged to the decree-holder or other immovable property belonging to the defaulter may be proceeded against.
