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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Jharkhand - Subsection

Section 50(2) in Jharkhand Co-operative Societies Act, 2008

(2)An order of attachment passed under sub-section (1) shall, on the application of the Registrar, State Co-operative Tribunal, Co-operative Forum, as the case may be, be executed by the Collector in whose jurisdiction the property lies, in the same manner as an order of a Revenue Court.