Section 83(1) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(1)When in execution of an order sought to be executed under Section 102 any property cannot be sold for want of buyers, if such property is in the possession of the defaulter or some person on his behalf, or of some person claiming it under a title created by the defaulter subsequent to the issue of the certificate by the Registrar or Liquidator under Clause (a) or (b) of the said section, the officer conducting the executing shall as soon as practicable report the fact to the Court or the District/Sub-divisional/Circle Officer holder Magisterial powers or the Registrar, as the case may be, and the society applying for the execution of the said order.
