Section 124(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)Where a Registrar makes an order under clause (a) of sub-rule (1) or when a Court receives a notice under sub-clause (ii) of clause (b) of the said sub-rule, such Registrar or Court shall, on the application of the decree-holder who has attached the decree or on the application of the judgement-debtor, proceed to execute the attached decree and apply the net proceeds in satisfaction of the decree sought to be executed.
