Section 137 in The Tripura Co-operative Societies Act, 1974
137. Recovery of loans on certificate by Registrar.
(1)Notwithstanding anything contained in Sections 92 and 103, on an application made by a co-operative land development bank for the recovery of any arrears any sum advanced by it to any of its members end on its furnishing a statement of accounts in respect of the arrears, the Registrar may, after making such inquiries as he deems fit, grant a certificate for the recovery of the amount stated therein to be due as arrears.(2)A certificate by the Registrar under sub-section (1) shall be final and conclusive as to arrears due. The arrears stated to be due therein shall be recoverable according to the law for the time being in force for the recovery of arrears of land revenue.(3)It shall be lawful to the Collector to take necessary measures authorised by Rule 111 of the Tripura Land Revenue and Land Reforms Rules, 1961 or any law or provision corresponding thereto for the time being in force until the arrears due to the co-operative land development bank together with interest and any incidental charges incurred in the recovery of such arrears, are paid or security of such arrears is furnished to the satisfaction of the Registrar.(4)It shall be competent for the Registrar or a person authorised by him to direct conditional attachment of the property of the mortgagor until the arrears due to the co-operative land development bank together with interest and any incidental charges incurred in recovery of such arrears, are paid or security for payment of such arrears is furnished to the satisfaction of the Registrar and the provisions of Section 97 shall apply mutatis mutandis to conditional attachment of any property made or to be made under this section.
