Section 115 in The Orissa Co-operative Societies Rules, 1965
115. Attachment of share of interest in movables.
(1)Where the property to be attached consists of the share or interest of the defaulter in movable property belonging to him and another as co-owner, the attachment shall be made by a notice to the defaulter, prohibiting him from transferring the share or interest or charging it in any way.(2)Attachment of negotiable instrument - When the property to be attached is a negotiable instrument not deposited in a court, not in the custody of a public officer, the attachment shall be made by actual seizure and the instrument shall be brought to the office of the Principal Officer of the area, ordering the attachment and be held subject to his further orders.(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.
