Section 120 in Tamil Nadu Co-operative Societies Rules, 1988
120. Mode of proceeding against the properties of judgement-debtor.
(1)The decree-holder may indicate in his application made under sub-rule (1) of rule 116, whether he wishes to proceed in the first instance, against the immovable property mortgaged to the decree-holder or any other immovable property or to secure the attachment of movable property.(2)Unless the decree-holder has indicated in his application, the order in which the property of the judgement-debtor shall be proceeded against, execution shall, ordinarily, be taken in the following manner, namely:-(i)Movable property of the judgement-debtor shall be first proceeded against, but nothing in this clause shall preclude the immovable property being proceeded against simultaneously in case of necessity.(ii)If there is no movable property, or if the sale proceeds of the movable property or properties attached and sold are insufficient to meet in full the demand of the decree holder, the immovable property mortgaged to the decree-holder or other immovable property belonging to the judgement-debtor, may be proceeded against.
