Section 155(2) in The Tripura Co-operative Societies Act, 1974
(2)The Registrar or the officer empowered by him shall be deemed, when exercising the power for the recovery of an amount by attachment and sale or by sale without attachment of any property, under the foregoing sub-section, or when passing any orders on any application made to him for such recovery, or to take steps in aid of such recovery, to be a civil Court for the purposes of Article 182 in the First Schedule to the Limitation Act, 1963 (XXXVI of 1963).
