Section 50 in Jammu and Kashmir Co-operative Societies Rules, 2001
50. (a) Where any claim is preferred to, or any objection is made to the attachment or any property attached under these rules on the grounds that such property is not liable to such attachment the sale officer shall investigate the objections and dispose of the same on merits:
Provide that no such investigation shall be made when the sale officer considers that the claim or objection is frivolous.(b)Where the property to which the claim or objection relates has been advertised for sale, the sale officer may postpone the sale pending the investigation of the claim or objection.
