Section 57P in Jharkhand Co-operative Societies Act, 2008
57P. Procedure where demand is paid before the sale.
(1)If at any time after a distraint order has been made under this Chapter, and before the sale of the distrained property, the defaulter, or any person making a bonafide claim as the owner of the distrained property, where he is not the defaulter deposits with the Collector executing the order of distraint or in the hands of the distraining officer, the amount specified in the demand served under section 57E, with all costs which may have been incurred after the service of the demand, the Collector, or officer, as the case may be, shall grant a receipt for the same, and the order of distraint shall not be executed.(2)When the distraining officer receives the deposit, he shall forthwith pay it to the Collector.(3)After the expiration of one month form the date of a deposit being made under this section, the Collector shall pay therefrom to the applicant for distrain the amount due to him, unless in the mean while the person making a bona fide claim as the owner of the property distrained has instituted a suit against the applicant contesting the legality of the distraint and claiming compensation in respect of the same.
