Section 132(2) in The Manipur Co-operative Societies Act, 1976
(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.
