Section 53(24)(b) in Jammu and Kashmir Co-operative Societies Rules, 2001

[Cites 0, Cited by 0] [Section 53(24)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(24)(b) in Jammu and Kashmir Co-operative Societies Rules, 2001

(b)Where assets are held by the sale officer and before the receipt of such assets demand notices in pursuance of application for execution of decree against the same defaulter have been received from more than one decree-holder and the decree-holders have not obtained satisfaction of their decrees the assets after deducting the costs or realization, shall be rateably distributed by the sale officer among all such decree-holders in the manner provided in section 73 of the Code of Civil Procedure, Samvat 1977.

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State of Jammu-Kashmir - Subsection

Section 53(24)(b) in Jammu and Kashmir Co-operative Societies Rules, 2001