Section 133 in Tamil Nadu Co-operative Societies Rules, 1988
133. Cost and charges recoverable from sale proceeds.
- Where the cost and charges incurred in connection with attachment and sale of movable property or the attachment and sale or sale without attachment of immovable property under these rules exceeds the amount deposited by the decree-holder under rule 116 towards the fees chargeable for the processes of execution, such excess shall be deducted from the sale proceeds of the property sold or the moneys paid by the judgement-debtor, as the case may be, and the balance shall be made available to the decree-holders.
