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[Cites 0, Cited by 0] [Section 120(2)] [Section 120] [Entire Act]

State of Tamilnadu - Subsection

Section 120(2)(ii) in Tamil Nadu Co-operative Societies Rules, 1988

(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.