Section 106(4) in The Gujarat Co-Operative Societies Act, 1961
(4)It shall be lawful for the Collector and the Registrar to take precautionary measures authorised by Sections 140 to 144 of the Land Revenue Code, until the arrears due to the society together with interest and any incidental charges incurred in the recovery of such arrears, are paid, or security for payment of such arrears is furnished to the satisfaction of the Registrar.
