Section 50(1) in Jharkhand Co-operative Societies Act, 2008
(1)Where the Registrar, State Co-operative Tribunal, Co-operative Forum, as the case may be, is satisfied on the application of the liquidator or of a society that any person with intent to defeat or delay the execution of any order that may be passed against him under section 44 or 48.(a)is about to dispose of the whole or any part of his property, or(b)is about to remove the whole or any part of his property from the local limits of the jurisdiction of the Registrar.the Registrar, the State Co-operative Tribunal, the Co-operative Forum, as the case may be, may, unless adequate security is furnished to his satisfaction, direct the attachment of the said property or such part thereof, as he thinks, necessary, and any such attachment shall have the same effect as if it had been made by a competent Court.
