Section 15(2) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(2)On receipt of such application, the registrar or any other person authorised by him in this behalf in writing may, notwithstanding anything contained in the Transfer of Property Act, 1882, take action in the manner prescribed for the purpose of distraining and selling such produce:Provided that no distraint shall be made after the expiry of twelve months from the date on which the instalment fell due.
