Section 104(1) in Haryana Co-operative Societies Rules, 1989
(1)Any decree holder requiring the provisions of clause (b) of section 110 to be applied shall apply to the Recovery Officer within whose jurisdiction defaulter resides [or carries on business] [Added by Haryana Notification No. S.O.5/H.A. 22/1984/Ss. 131 and 14A/2007. Dated 19.1.2007.] or the property of the defaulter is situated.
