Section 142 in The Delhi Co-operative Societies Rules, 2007
142. Investigation of claims and objection to attachment of property.
(1)Where any claim is preferred to, or any objection is made to the attachment of any property attached under these rules on the ground that such property is not liable to such attachment, the Recovery Officer, shall investigate the claim or objection and dispose off it on merit.(2)In case the property to which the claim or objection relates has been advertised for sale, the Recovery Officer, may postpone the sale pending the investigation of the claim or objection.
