Section 138 in Jammu and Kashmir Co-Operative Societies Act, 1989
138. Power of Board and Trustee to direct distraint sale.
- The Board or the trustee may direct the committee of a Housing Society to take action against a defaulter under section 123 or section 126 and if the committee neglects or fails to do so, the Board or the trustee may take such action and any reference in the provisions of this Chapter to the Board, trustee or the committee shall be construed accordingly.
