Section 154 in The Tripura Co-operative Societies Act, 1974
154. Recovery of sums due to Government.
(1)Unless otherwise provided by this Act, all sums due from a society or from an officer or member or past member or a deceased member of a society as such to the Government, may be recovered according to the law and under the rules for the time being in force for the recovery of arrears of land revenue.(2)Sums due from a society to the Government and recoverable under the foregoing sub-section may be recovered; firstly from the property of the society; secondly in the case of a society of which the liability of the members is limited, from the members, or past members or the estate of deceased members subject to the limit of their liability; and thirdly, in the case of societies with unlimited liability from the members or past members or the estate of deceased members.(3)The liability of past members or the estate of deceased members shall, in all cases, be subject to the provisions of Section 33.
