Section 116 in Tamil Nadu Co-operative Societies Rules, 1988
116. Application for execution of decree.
(1)Every decree holder seeking recovery under section 143 of any sum due under a decree shall apply to the Registrar within whose jurisdiction the cause of action arose in Form No. 41 which shall be signed by the decree holder.(2)Every decree holder shall deposit such sum towards the fees payable for the processes of execution as specified by the Registrar.
