Section 52(25) in Andhra Pradesh Co-Operative Societies Rules, 1964
(25)(a)Where the sale officer attaches or has attached under these rules any property, which is already under the attachment made in execution of a decree of any court, but not in its custody such court shall receive and release such property and shall determine claims thereto and any objections to the attachment thereof:Provided that where the property is under attachment in the execution of decrees of courts than one, the court which shall receive or release such property and slat' determine any claim thereto,,and any Objection to the attachment thereof shall be the court of the highest grade, or where there is no difference in grade between such courts, the court under whose decree the property was first attached.(b)Where assets are held by the sale officer and before the receipts of such assets, demand notices in pursuance of application for execution of decree against the same defaulter have been received from more than one decree-holder and the decree-holders have not obtained satisfaction, the assets after deducting the cost of realisation shall be already distributed by the sale officer among all such decree holders in the manner as provided in Section 73 of the Code of Civil Procedure, 1908.The ScheduleStatement showing particulars of decree, decision or order obtained by the application on behalf of the.........Co-operative Society.Taluk District
