Section 132 in The Manipur Co-operative Societies Act, 1976
132. Power of distraint.
(1)If any instalment payable under a mortgage executed in favour of a land development bank, or any part of such instalment, has remained unpaid for more than two months from the date on when it fell due, the Board of such bank, may, in addition to any other remedy available to the bank, apply to the Registrar or the Revenue Officer for the recovery of such instalments or "part thereof by distraint and sale of the produce of the mortgaged land, including the standing crops thereon.(2)On receipt of such application, the Registrar or the Revenue Officer, as the case may be, may, notwithstanding anything contained in the Transfer of Property Act, 1882 (4 of 1882), taken action in the manner prescribed for the purpose of distraining and selling such produce:Provided that no distraining shall be made after the expiry of three years from the date on which the instalment fell due.(3)The value of the property distrained shall, as nearly as possible be equal to the amount due to the expenses of the distraint and the cost of the sale.
