Section 133(2) in The Tripura Co-operative Societies Act, 1974
(2)If the co-operative land development bank fails to take action against a defaulter under Section 130 or Section 132 or under this section, the Trustee may take action. If such action is taken by the Trustee, the provisions of this Chapter and of any rules prescribed shall apply in respect thereto, as if all references to the co-operative land development bank in the provisions were references to the Trustee.
