Section 132(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)On receipt of such application, the Registrar shall notwithstanding anything contained in the Transfer of Property Act, 1882, take action in the manner prescribed for the purpose of distraining and selling such produce or the properties referred to in subsection (1):Provided that, no distraint shall be made after the expiry of twelve months from the date on which the instalment fell due].
