Section 43(2)(ii) in The Karnataka Souharda Sahakari Act, 1997

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State of Karnataka - Subsection

Section 43(2)(ii) in The Karnataka Souharda Sahakari Act, 1997

(ii)Where upon the said investigation, the Registrar or the authorised person is satisfied that for the reason stated in the claim or objection such property was not, at the date of the attachment, in the possession of the person or Co-operative or the Federal Co-operative against whom the order, decision or award has been obtained or passed (hereinafter in this section referred to as the judgment debtor) or of some person in trust for the judgement-debtor or in the occupancy of a tenant or other person paying rent to the judgement-debtor or that being in the possession of the judgement-debtor at the said date, it was so in his possession, not in his own account or as his own property, but on account of or in trust for some other persons, or partly on his own account and partly on account of some other person, the Registrar or the authorised person shall make an order, releasing the property wholly or to such extent as he thinks fit, from attachment.

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State of Karnataka - Subsection

Section 43(2)(ii) in The Karnataka Souharda Sahakari Act, 1997