Section 116(2) in The Orissa Co-operative Societies Rules, 1965
(2)Where the Principal Officer of the area makes an order under Clause (a) of Sub-rule (1) or when a Court receives an application under Sub-clause (ii) of Clause (b) of Sub-rule (1) such Principal Officer or Court shall, on the application of the decree-holder who has attached the decree or his defaulter, proceed to execute the attached decree and apply the proceeds in satisfaction of the decree sought to be executed.
