Section 120(2) in West Bengal Co-operative Societies Act, 2006
(2)Notwithstanding anything contained in the Transfer of Property Act, 1882 (4 of 1882) and subject to provisions of this Act, the Registrar may on receipt of such application, signed and verified by the secretary or the manager or any other person duly authorised by the board in this behalf setting forth full particulars of the property required to be distrained and on being satisfied about correctness of such particulars, appoint a distrainer.
