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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Tamilnadu - Subsection

Section 119(2) in Tamil Nadu Co-operative Societies Rules, 1988

(2)If the judgement-debtor resides or the property to be proceeded against is situated in a district other than that in which the cause of action arose, the Registrar to whom the application is made shall forward the application and the demand notice to the Registrar, within whose jurisdiction the judgement-debtor resides or such property is situated.