Section 6(2) in Chhattisgarh Protection of Depositors Interest Rules, 2015
(2)If the Special Court passes an order making an ad-interim order of attachment issued under Section 7 absolute or issues any direction under the provisions of the Act, the Competent Authority, or any Revenue Officer sub-ordinate to the Collector of the district concerned whom the Competent Authority may authorize in this behalf, shall dispose of the property attached by sale as provided under Order XXI of the Code of Civil Procedure, 1908 (No. 5 of 1908).
