Section 115(3) in The Orissa Co-operative Societies Rules, 1965
(3)Attachment of property in custody of Court or Public Officer - When the property to be attached is in the custody of any Court or Public Officer, the attachment shall be made by a notice to such Court or officer, requesting that such property and any interest or dividend becoming payable thereon may be held subject to the further orders of the Principal Officer of the area by whom the notice is issued :Provided that, where such property is in the custody of a Court or in the Principal Officer other than the Principal Officer issuing the notice, any question of the title or priorities arising between the. decree-holder and any other person not being the defaulter, claiming to be interested in such property by virtue of any assignment, attachment or otherwise, shall be determined by such Court or by such Principal Officer of the area.Explanation - In this Sub-rule "Public Officer" includes a Liquidator appointed under Section 73 of the Act.
