Section 155(1) in The Tripura Co-operative Societies Act, 1974
(1)The Registrar or any other officer subordinate to him and empowered by him in this behalf may, subject to such rules as may be made by the Government, but without prejudice to any other mode of recovery provided by or under this Act, recovery-(a)any amount due under a decree or order of a civil Court obtained by a society;(b)any amount due under a decision, award or order of the Registrar, or any officer subordinate to him and empowered by him in this behalf, arbitrator or Liquidator or Tribunal;(c)any sum awarded by way of costs under this Act;(d)any sum ordered to be paid under this Act as a contribution to the assets of the society, together with interest, if any, due on such amount or sum and costs of process by the attachment and sale or by sale without attachment of the property of the person or a society against whom such decree, decision, award or order has been obtained or passed;(e)any amount due under a certificate granted by the Registrar under sub-section (1) or (2) or Section 104 or under sub-section (1) of Section 138.
