Section 313 in The U.P. Co-operative Societies Rules, 1968
313.
Property of the judgment-debtor shall be proceeded against as requested in the application made by the decree-holder under Rule 312 and where it is not mentioned in such application as in what order the property may be proceeded against, the execution should ordinarily be taken in the following manner-(i)movable property of the judgment-debtor shall be first proceeded against; but this shall not preclude the immovable property being proceeded against simultaneously in case the proceeds from the movable property are likely to be insufficient to meet in full the claims of the decree-holder; and(ii)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 claim of the decree holder, the immovable property belonging to the judgment-debtor may be proceeded against.Attachment and sale of specific movable property including crops of land
