Section 137 in The Orissa Co-operative Societies Rules, 1965
137. Attachment in execution of decree of Civil Court and rateable distribution of assets.
(1)Where the Sale Officer attaches or has attached under this rule any property, which is not in the custody of any Court but is already under attachment made in the execution of a decree of a Court, such Court shall receive and realise such property and shall determine claims there and any objection to the attachment thereof :Provided that where the property is under attachment in the execution of decrees of more Court than one Court, which shall receive or realise such property and shall determine any claim thereto and any objection to the attachment thereof shall be the Court of the higher grade or where there is no difference in grade between such Court, the Court under whose decree the property was first attached.(2)Where assets are held by the Sale Officer and before the receipt of such assets demand notices in pursuance of application for execution of decrees against the same defaulter have been received from more than one decree-holder and the decree-holder have not obtained satisfaction, the assets after deducting the costs of realisation shall be rateably distributed by the Sale Officer among all such decree-holders in the manner provided in Section 73 of the Code of Civil Procedure, 1908.
