Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 121(2)] [Section 121] [Entire Act]

State of Tamilnadu - Subsection

Section 121(2)(c) in Tamil Nadu Co-operative Societies Rules, 1988

(c)The Sale Officer may, at the instance of the judgement-debtor or of any person claiming an interest in such property, leave it in the village or place where it was attached, in the charge of such judgement-debtor or person if he enters into a bond in the form specified by the Registrar with one or more sufficient sureties for the production of the property at the place of sale when called for.