Section 132 in The Tripura Co-operative Societies Act, 1974
132. Power to distraint.
(1)If any instalment payable under a mortgage executed in favour of a co-operative land development bank, or any part of such instalment, has remained unpaid for more than two months from the date on which it fell due, the committee of such bank, may, in addition to any other remedy available to the bank, apply to the Registrar or the Collector for the recovery of such instalments or part thereof by distraint and sale of the produce of the mortgaged land, including the standing crops thereon.(2)On receipt of such application, the Registrar or the Collector, as the case may be, may, notwithstanding anything contained in the Transfer of Property Act, 1882 (4 of 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.(3)The value of the property distrained shall, as nearly as possible, be equal to the amount due to the expenses of the distraint and the cost of the sale.
