Section 88(2) in Rajasthan Co-operative Societies Act, 2001
(2)On receipt of such application, the Registrar or the Collector, as the case may be, may, notwithstanding anything contained in the Transfer of Property Act, 1882 (Central Act 4 of 1882), take action in the prescribed manner for the purpose of distraining and selling such produce.Provided that no distraint shall be made after the expiry of twelve months from the date on which the instalment fell due.
