Section 138(3) in The Orissa Co-operative Societies Rules, 1965
(3)It shall not be necessary for the Sales Officer to give the decree-holder previous notice as required by Rule 109 of the intention to serve the demand notice on the defaulter and in default of payment to distrain his property, nor shall the provisions of that rule which empowers the Sale Officer to require the decree-holder to undertake the custody of the distrained property, apply.
