Section 104(7) in Haryana Co-operative Societies Rules, 1989
(7)(i)Where the property to be attached consists of the share or interest of the defaulter in movable property belonging to him and another as co-owners the attachment shall be made by a notice to the defaulter, prohibiting him from transferring the share or interest or charging it in any way.(ii)Where the property to be attached is a negotiable instrument not deposited in a court nor in the custody of a public officer, the attachment shall be made by actual seizure and the instrument shall be deposited with the Recovery Officer ordering the attachment subject to further order.(iii)Where the property to be attached is in the custody of any court for public officer, the attachment shall be made by a notice to such court or officer requesting that such property and any interest or dividend becoming payable thereon may be held subject to the further orders of the Recovery Officer issuing the notice;Provided that where such property is in the custody of a court or Recovery Officer of another district, any question of title or priority arising between the decree-holder and any other person not being the defaulter, claiming to be interested in such property by virtue of any assignment, attachment or otherwise shall be determined by such court or Recovery Officer.
