Section 123(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)Where the property to be attached is in the custody of any Court or public officer, the attachment shall be made by a notice to such Court or officer, requesting that such property and any interest or dividend becoming payable thereon may be held subject to the further orders of the Registrar issuing the notice:Provided that, where such property is in the custody of a Court or Registrar, any question of title or priority arising between the decree-holder and any other person, not being the judgement-debtor, claiming to be interested in such property by virtue of any assignment, attachment or otherwise, shall be determined by such Court or Registrar.Explanation. - In this rule, "public officer" includes a Liquidator appointed under sub-section (1) of section 138.
