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[Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act]

State of Tamilnadu - Subsection

Section 126(2)(d) in Tamil Nadu Co-operative Societies Rules, 1988

(d)
(i)Where the attachment is required before sale, the officer shall, if possible, cause a notice of attachment to be served on the judgement-debtor personally
(ii)Where personal service in not possible, the notice shall be affixed on some conspicuous part of the judgement-debtor's last known residence, if any.
(iii)The fact of attachment shall also be proclaimed by beat of drum or other customary mode at some place, on or adjacent to, such property and at such other place or places as the Registrar may consider necessary to give due publicity to the sale.
(iv)The attachment notice shall set forth that unless the amount due with interest and expenses be paid within the date therein mentioned, the property shall be brought to sale.
(v)A copy of the notice shall be sent to the decree holder.
(vi)Where the Sale Officer so directs the attachment shall also be notified by public proclamation in the District Gazette.