Section 132 in Tamil Nadu Co-operative Societies Rules, 1988
132. Private alienation of property after attachment to be void.
- Where an attachment has been made under these rules, any private transfer or delivery of the attached property or of any interest therein and any payment to the judgement-debtor of any debt, dividend or other moneys contrary to such attachment shall be void as against all claims enforceable under the attachment.Explanation. - For the purposes of this rule, claims enforceable under an attachment include claims for the rateable distribution of assets under rule 137.
