Section 138 in The Tripura Co-operative Societies Act, 1974
138. Mode of recovery by Collector.
- Any amount due to a co-operative land development bank (including cost of recovery thereof) shall, on an application by it in this behalf, be recoverable by the Collector, or any officer specially authorised by the Collector in this behalf, in all or any of the following modes, namely:(a)from the borrower-as if they were arrears of land revenue due by him;(b)out of the land for the benefit of which the loan has been granted-as if they were arrears of land revenue due in respect of that loan;(c)from a surety (if any)-as if they were arrears of land revenue due by him;(d)out of the property comprised in the collateral security (if any)-according to the procedure for the realisation of land revenue by the sale of immovable property other than the land on which the revenue is due.
