Section 133(2) in The Gujarat Co-Operative Societies Act, 1961
(2)On receipt of such application the Registrar may, 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 subject to the prior charge of the society :Provided that, no distraint shall be made after the expiry of twelve months from the date on which the instalment fell due.
