Section 83 in Sikkim Co-Operative Societies Act, 1978
83. Attachment before award.
- Where the Registrar 'is satisfied that a party to any reference made to him under section 72 with intent to defeat or delay the execution of any decision that may be passed thereon is about to(a)dispose of the whole or any part of the property; or(b)remove the whole or any part of the property from the local limits of the jurisdiction of Registrar, the Registrar may unless adequate security is furnished, direct attachment of the said property or such part thereof as he thinks necessary. Such attachment shall have the same effect as if made by a competent civil court:Provided that the powers of the Registrar under this section shall not be delegated to any officer below such rank as may be prescribed:Provided further that immovable property shall not be sold in execution of a decree unless such property has been previously attached:Provided further that where the decree has been obtained on the basis of a mortgage of such property, it shall not be necessary to attach it.
