Section 57B in Jharkhand Co-operative Societies Act, 2008
57B. Form of application.
(1)Every application under the last foregoing section shall specify -(a)the holding of the defaulter and the boundaries thereof or such other particulars as may suffice for its identification:(b)the name of the defaulter;(c)the detailed account of the dues;(d)the nature and approximate value of the produce to be distrained upon.(e)The place where it is to be found, or such other particulars as may suffice for its identification; and(f)If it is standing or not yet gathered at the time at which it is likely to be harvested or gathered.(2)The application shall be signed and verified in the manner prescribed by the Code of Civil Procedure, 1908 (5 of 1908) , for the signing and verification plaints.
