Section 119(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)On receipt of the application under sub-rule (1) of rule 116, the Registrar shall verify the correctness and genuineness of the particulars set forth in the application with the records, if any, in his office and prepare a demand notice in writing in duplicate in the form specified by the Registrar setting forth the name of the judgement-debtor, the amount due and forward it to a Sale Officer.
