Section 338 in The U.P. Co-operative Societies Rules, 1968
338.
(a)No immovable property shall, except as provided in the Act, be sold in execution of an award or order unless it has been previously attached:Provided that where the award or order has been obtained on the basis of a mortgage of such property, it shall not be necessary to attach it.(b)Immovable property shall be attached by an order prohibiting the judgment-debtor from transferring or charging the property in any way, and all persons from taking any benefit from such transfer or charge.
