Section 139(6) in The Orissa Co-operative Societies Rules, 1965
(6)Any order of attachment passed under Section 105 may be discharged or varied or set aside by the [authority who has passed order of such attachment] [Substituted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] on his own motion or on the application made to him by any party affected by such order after giving the party or parties concerned an opportunity of being heard.Special Procedure for Land Development Banks
