Section 97 in Rajasthan Co-operative Societies Rules, 2003
97. Issue of proclamation prohibiting private transfer of property.
The Registrar or any person authorized by him in this behalf, when acting under section 100 shall, at the time of signing a certificate affecting any property, issue a proclamation in form "K" and in the case of immovable property shall also forward a copy of the proclamation of the Tehsildar within whose jurisdiction the property is situated, who shall cause an entry about such certificate to be made in the Record of Rights.
