Section 119 in The Orissa Co-operative Societies Rules, 1965
119. Description of immovable property to be proceeded against.
- The application presented under Rule 99 for attachment and sale or without attachment of immovable property shall contain a description of the immovable property to be proceeded against, sufficient for its identification and in case such property can be identified by boundaries or numbers and the specification of such of the defaulter's share or interest in such property, to be the best of the behalf of the decree-holder so far as he has been able to ascertain it.
