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[Cites 0, Cited by 0] [Section 37(5)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(5)(l) in The Multi-State Co-Operative Societies Rules, 2002

(l)Where any property which has been attached under these rules has been forcibly or clandestinely removed by any person, the Sale Officer may apply to a Civil Court having jurisdiction for restoration of such property. Where the Court is satisfied about the truth of the facts, as alleged in the application, it may order forthwith such property to be restored to the Sale Officer.