Section 119 in Tamil Nadu Co-operative Societies Rules, 1988
119. Procedure on receipt of application for execution of decree.
(1)On receipt of the application under sub-rule (1) of rule 116, the Registrar shall verify the correctness and genuineness of the particulars set forth in the application with the records, if any, in his office and prepare a demand notice in writing in duplicate in the form specified by the Registrar setting forth the name of the judgement-debtor, the amount due and forward it to a Sale Officer.(2)If the judgement-debtor resides or the property to be proceeded against is situated in a district other than that in which the cause of action arose, the Registrar to whom the application is made shall forward the application and the demand notice to the Registrar, within whose jurisdiction the judgement-debtor resides or such property is situated.(3)Where the application is for the recovery of any amount due under a decree or an order of a Civil Court, the Registrar shall apply to the Civil Court which passed the decree, or order for the transfer to him of the said decree or order and the records specified in rule 6 of Order XXI in the First Schedule to the Code of Civil Procedure, 1908 (Central Act V of 1908) and on receipt of such application, the Civil Court shall transfer them to the Registrar.
