Section 351 in The U.P. Co-operative Societies Rules, 1968
351.
Where assets are held by the Sale Officer and before receipt of such assets demand notices in pursuance of application for execution of another award or order against the same judgment-debtor have been received from more than one decree-holder and the decree-holders have not obtained satisfaction, the assets after deducting the cost of realisation, shall be rate ably distributed by the Sale Officer, among all such decree-holders in the manner, provided in Section 73 of the Code of Civil Procedure, 1908 (Act No. V of 1908).
