Section 120 in Himachal Pradesh Co-Operative Societies Rules, 1971
120. Procedure in execution.
- Unless the decree-holder has expressed a desire that proceedings would be taken in a particular order as laid down in sub-rule (2) of rule 119 execution shall ordinarily be taken in the following manner:-(i)Movable property of the judgement-debtor shall be first proceeded against, but shall not preclude the immovable property being proceeded against simultaneously in case of necessity;(ii)If there is no movable property, or if the sale proceeds of the movable property or properties attached and sold are insufficient to fulfil the demand of the decree-holder, the immovable property belonging to the judgement-debtor may be proceeded against.
