Section 251 in The U.P. Co-operative Societies Rules, 1968
251.
Where any claim or objection has been preferred against attachment of any property under Section 94 on the ground that such property is not liable to such attachment, the Registrar shall decide the claim or objection on merits after affording to the parties a reasonable opportunity of being heard:Provided that the claim or objection may be rejected summarily when it is considered to be frivolous.
