Section 99 in Arunachal Pradesh Co-operative Societies Act, 1978
99. Attachment before award.
(1)Where a dispute has been referred to the Registrar or his nominee or board of nominees under Section 97 or under Section 109 or where the Registrar or the person authorised under Section 90, hears a person against whom charges are framed under that section, the Registrar or his nominee or board of nominees, or as the case may be, the person so authorised under Section 90, if satisfied on enquiry or otherwise that a party to such dispute or against whom proceedings are pending under Section 90 with intent to defeat, delay or obstruct the execution of any award or the carrying out of any order that may be made,-(a)is about to dispose of the whole or any part of his property, or(b)is about to remove the whole or any part of his property from the jurisdiction of the Registrar, the Registrar may, unless adequate security is furnished, direct conditional attachment of the said property and such attachment shall have the same effect as if made by a competent civil Court.(2)Where the Registrar, his nominee or board of nominees or the person authorised under Section 90 directs attachment of property under the foregoing sub-section, he shall issue a notice calling upon the person whose property is so attached to furnish security which he thinks adequate within a specified period; and if the persons fails to provide the security so demanded, the Registrar or his nominees or board of nominee, or as the case may be, the person authorised under Section 90, may confirm the order and after the decision in the dispute or the completion of the proceedings referred to in the foregoing sub-section, may direct the disposal of the property so attached towards the claim, if awarded.(3)Attachment made under this section shall not affect the rights, subsisting prior to the attachment of the property of persons not parties to the proceedings in connection with which the attachment is made, or bar any person holding a decree against the person whose property is so attached from applying for the sale of the property under attachment in execution of such decree.
