Section 116(1) in The Orissa Co-operative Societies Rules, 1965
(1)Where the property to be attached is a decree either for the payment of money or for sale in enforcement or a mortgage or charge the attachment shall be made -(a)[ If the decree sought to be attached was passed by any authority under the Act, then by the order of the Principal Officer of the area concerned; [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.](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 Principal Officer of the area concerned, requesting such Court to stay the execution of the decree unless and until -(i)the notice is cancelled; or(ii)the holder the decree sought to be executed, or the judgement-debtor applies 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 Principal Officer of the area seeking to attach such decree in execution, sending the notice referred to in Clause (b) to such Court, whereupon the provision of the Court had passed the decree and the said notice had been sent to it in pursuance of the said clause.]
