Section 116(4) in The Orissa Co-operative Societies Rules, 1965
(4)Where the property to be attached in execution of decree is a decree other than a decree of the nature referred to in Sub-rule (1) the attachment shall be made by the issue of a notice by the Principal Officer of the area to the holder of such decree, prohibiting him from transferring or charging the same in any way and where such decree has been passed by any other Court or by [and authority under the Act] [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] or the Principal Officer of the area also by sending to such Court or to the Principal Officer of area concerned, as the case may be, a notice to abstain from executing the decree sought to be attached until such notice is cancelled by the Court or the Principal Officer from which it was sent.
