Section 111 in The Orissa Co-operative Societies Rules, 1965
111. Fraudulent removal of property distrained.
- Where a property which has been distrained under those rules has been forcibly or clandestinely removed by any person, any Civil Court of competent jurisdiction on being satisfied that such property has been forcibly or clandestinely removed, may order forthwith that the property shall be delivered or restored to the Sales Officer and the cost obtaining such relief from the Civil Court shall be borne and the cost obtaining such relief from the Civil Court shall be borne by the decree-holder.
