Section 57Q in Jharkhand Co-operative Societies Act, 2008
57Q. Distraint of property which is under attachment.
- When any conflict arises between and order for distraint issued under this Chapter and an order issued by a Civil Court for the attachment or sale or the property, which is the subject of the distraint, the order for distraint shall prevail; but if the property is sold under that order, the surplus proceeds of the sale shall not be paid under section 57N, to the owner of the property without the sanction of the Court to which the order of attachment of sale was issued.
