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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Himachal Pradesh - Subsection

Section 120(ii) in Himachal Pradesh Co-Operative Societies Rules, 1971

(ii)If there is no movable property, or if the sale proceeds of the movable property or properties attached and sold are insufficient to fulfil the demand of the decree-holder, the immovable property belonging to the judgement-debtor may be proceeded against.