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[Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act]

State of Tamilnadu - Subsection

Section 126(2)(a) in Tamil Nadu Co-operative Societies Rules, 1988

(a)The application presented under rule 116 shall contain a description of the immovable property to be proceeded against, sufficient for its identification and in case such property can be identified by boundaries or numbers in record of settlement or survey, the specification of such boundaries or numbers and the specification of-the judgement-debtor's share or interest in such property to the best of the belief of the decree-holder and so far as he has been able to ascertain it.