Section 102(2) in Mizoram Cooperative Societies Act, 2006
(2)Where upon the property attached as per sub-section (1), the Registrar or persons authorized by him or the arbitrator as the case may be shall issue a notice calling upon such person whose property is so attached to furnish adequate security within a specified period and if the person so directed fails to provide adequate security so demanded the authority who issued the notice, may direct the disposal of the property so attached towards the claim awarded, if any.
