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[Cites 0, Cited by 0] [Section 121(8)] [Section 121] [Entire Act]

State of Tamilnadu - Subsection

Section 121(8)(a) in Tamil Nadu Co-operative Societies Rules, 1988

(a)Where the Sale Officer may have reason to suppose that the properly of a judgement-debtor is lodged within a dwelling house, the outer door of which may be shut, or within any apartments appropriated to women which, by the usage of the country are considered private, the Sale Officer shall represent the fact to the officer-in-charge of the nearest police station.