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[Cites 0, Cited by 0] [Section 121(1)] [Section 121] [Entire Act]

State of Tamilnadu - Subsection

Section 121(1)(a) in Tamil Nadu Co-operative Societies Rules, 1988

(a)The Sale Officer shall, after giving previous notice to the decree-holder, proceed to the place where the judgement-debtor resides or the property to be distrained is situated and serve the demand notice upon the judgement-debtor if he is present. If the amount due together with the interest and all expenses be not at once paid, the Sale Officer shall make the distress and shall immediately deliver to the judgement-debtor a list or inventory of the property distrained and an intimation of the place, day and hour at which the distrained property will be brought to sale if the amounts due are not previously discharged.