Section 76(2) in The Tripura Co-operative Societies Act, 1974
(2)On receipt of an application under sub-section (1), the Magistrate may authorise any police officer, not below the rank of a sub-inspector, to enter and search any place where the records and property are kept or likely to be kept, and to seize them and hand over possession thereof to the Registrar or the person authorised by him, as the case may be:Provided that actions taken in the manner as provided in the foregoing sub-sections (1) and (2) shall not be subject to any challenge in any court of law.
