Section 139(c) in Tamil Nadu Co-operative Societies Rules, 1988
(c)It shall not be necessary for the Sale Officer to give the decree-holder previous notice, as required by sub-rule (1) of rule 121 of the intention to serve the demand notice on the judgement-debtor and in default of payment, to distrain his property. Nor shall the provisions of sub-rule (2) of that rule which empower the Sale Officer, to require the decree-holder to undertake the custody of the distrained property apply.
