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[Cites 0, Cited by 0] [Section 121(8)] [Section 121] [Entire Act]

State of Tamilnadu - Subsection

Section 121(8)(c) in Tamil Nadu Co-operative Societies Rules, 1988

(c)The Sale Officer may also, in the presence of the police officer, after due notice given for the removal of women and, after furnishing means for their removal in a suitable manner (if they be women of rank who according to the customs of the country cannot appear in public) enter the rooms for the purpose of dis training the judgement-debtor's property, if any, deposited therein, but such property', if found, shall be immediately removed from such rooms, after which they shall be left free to the former occupants.