Section 124(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)Where the property to be attached is a decree either for the payment of money or for sale in enforcement of a mortgage or charge, the attachment shall be made,-(a)if the decree sought to be attached was passed by a Registrar or by any person to whom a dispute was transferred by a Registrar under section 90 or by an Arbitrator or Arbitrators within the local limits of the jurisdiction of a Registrar, then, by the order of the Registrar concerned.(b)if the decree sought to be attached was passed by a Court and has not been sent for execution to any other Court, then, by the issue to such Court of a notice by the Registrar concerned, requesting such Court to stay the execution of its decree unless and until-(i)the Registrar aforesaid cancels the notice; or(ii)the holder of the decree sought to be executed or the judgement-debtor, applied to the Court receiving such notice to execute its own decree; and(c)if the decree sought to be attached is pending execution in a Court which did not pass the same, then by the Registrar seeking to attach such decree in execution, sending the notice referred to in clause (b) to such Court, whereupon the provisions of that clause shall apply in the same manner as if such Court had passed the decree and the said notice had been sent to it in pursuance of the said clause.
