Section 129(3) in The Delhi Co-operative Societies Rules, 2007
(3)Without prejudice to the provisions of the Code of Civil Procedure, 1908 (Act No. V of 1908) the Recovery Officer, shall, on being satisfied about the correctness and genuineness of the application received by him, order execution of the decree:-(a)by delivery of any property specifically decreed;(b)by attachment and sale or sale without attachment of any property;(c)by arrest and detention in person;(d)in such other manner as the nature of relief granted may require.
