Section 104(21) in Haryana Co-operative Societies Rules, 1989
(21)(a)Where any claim is preferred to, or any objection is made the attachment of any property under this rule on the ground that such property is not liable to such attachment the Sale Officer shall investigate the claim or objection and dispose it of on merits :Provided that no such investigation shall be made when the Sale Officer considers that the claim or objection is frivolous.(b)Where the property to which the claim or objection relates has been advertised for sale, the Sale Officer, may postpone the sale pending the investigation of the claim or objection.(c)Where a claim or an objection is preferred, the party against whom an order is made may institute a suit within six months from the date of order to establish the right which he claims to the property in dispute, but subject to the result of such suit if any, the order shall be conclusive.
