Section 21(2) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985
(2)Every such application shall be made in the Form specified by the Central Registrar and shall be signed by the decree-holder. The decree-holder may indicate whether the wishes to proceed against the immovable property mortgaged to the decree-holder or other immovable property or to secure the attachment of movable property.
