Section 97 in The Orissa Co-operative Societies Rules, 1965
97. Execution of decree and award.
- The Civil Court or Collectors, to which a decision or award or any order is sent for the execution shall, on the application of the person in whose favour the same was passed or of the Principal officer of the Co-operative Department of the area, return such decision, award or order to such person or Principal Officer, as the case may be, with a certificate showing the extent of satisfaction obtained where the decree has been executed in part and what part of the decree remains unsatisfied.
