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[Cites 0, Cited by 0] [Section 115(5)] [Section 115] [Entire Act]

State of Tamilnadu - Subsection

Section 115(5)(a) in Tamil Nadu Co-operative Societies Rules, 1988

(a)If it is found at the time of delivery, that there are movables in the house to which the society has no claims and the owner is absent, or if present, does not immediately remove the same, the Sale Officer entrusted with the warrant for delivery, shall make an inventory of the articles so found with their probable value in the presence of at least two respectable persons on the spot, have the same attested by them and leave the movables in the custody of the society or to such person as it may appoint to receive delivery on its behalf after taking a bond from it or from him for keeping the articles in safe.custody pending orders of such Registrar for disposal of the same.