Section 56 in Haryana Co-operative Societies Rules, 1989
56. Investigation of claim to any right or interest in distrained property.
(1)Where any claim is preferred by any person other than the defaulter to any right or interest in the distrained property, the distrainer shall investigate the claim and dispose it of on its merits:Provided that no such investigation shall be made where the destrainer considers that the claim was designedly or unnecessarily delayed.(2)Where the property to which the claim applies has been for sale, the distrainer may postpone the sale pending the investigation of claim.
