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State of Odisha - Section

Section 136 in The Orissa Co-operative Societies Rules, 1965

136. Determination attachment.

- Where any property has been attached in execution of a decree, but by reason of the decree-holder's default, the Principal Officer of the area is unable to proceed further with the application or for any sufficient reason adjourn the proceedings to a future date, upon the dismissal of such application the attachment shall cease.