Section 99(3) in The Orissa Co-operative Societies Rules, 1965
(3)Unless the decree-holder has expressed a desire that proceedings shall be taken in a particular order as laid down in Sub-rule (1), execution shall ordinarily be taken in the following manner -(a)movable property of the defaulter shall be first proceeded against but this shall not preclude the immovable property being proceeded against simultaneously in the case of necessity;(b)if there is no movable property or if the sale proceeds of the movable property or properties attached and sold are insufficient to meet the demand of the decree-holder the immovable property mortgaged to the decree-holder or other immovable property belonging to the defaulter may be proceeded against.
