Section 140 in Tamil Nadu Co-operative Societies Rules, 1988
140. Mode of making attachment before judgement.
(1)Attachment of property under section 167 shall be made in the manner provided in the foregoing rules of this Chapter.(2)Where a claim is preferred to property attached under sub-rule (1), such claim shall be investigated in the manner and by the authority specified in the foregoing rules of this Chapter.(3)Where a direction is made for the attachment of any property under sub-rule (1), the Registrar shall order the attachment to be withdrawn,-(a)when the party concerned furnishes the security required together with the security for the cost of the attachment; or(b)when the Registrar makes an order under sub-section (1) of section 167 that the party concerned need not repay or restore any money or property or contribute any sum to the assets of the society by way of compensation; or(c)when the dispute referred to in sub-section (1) of section 90 has been decided against the party at whose instance the attachment was made; or(d)when the Liquidator determines under clause (b) of sub-section (2) of section 139 that no contribution need be made by the party concerned.(4)Attachment made under sub-rule (1) shall not affect the rights existing prior to the attachment of persons not parties to the proceedings in connection with which the attachment was made, nor bar any person holding a decree against the person whose property is attached from applying for the sale of property' under attachment in execution of such decree.(5)Where property is under attachment by virtue of the provisions of this Rule and a decree is subsequently passed against the person whose property is attached, it shall not be necessary upon an application for execution of such decree, to apply for re-attachment of the property.
