Section 130 in The Delhi Co-operative Societies Rules, 2007
130. Manner of execution.
- Unless the decree-holder has indicated under sub-rule (4) of rule 129, the order in which the property of the defaulter shall be proceeded against, the execution shall ordinarily be taken in the following manner, namely:-(a)Movable property of the defaulter shall be first proceeded against, but nothing in this clause shall-preclude the immovable property being proceeded against simultaneously in case of necessity.(b)If there is no movable property, or if the sale proceeds of the movable property, or properties attached and sold are insufficient to meet in full the demand of the decree-holder, the immovable property mortgaged to decree holder or other immovable property belonging to the defaulter, even if not mortgaged with the decree holder, may be proceeded against.
