Section 77(2) in The Tripura Co-operative Societies Act, 1974
(2)If the outgoing members of the committee and the paid servant or servants authorised by the committee in this behalf do not hand over, or in any manner obstruct the taking over charge of the records and properties of the society by the new committee on the administrator or administrators or the committee so appointed or the Liquidator, then without prejudice to any other action, the new committee or the administrator or administrators of the committee so appointed or the Liquidator may apply to the magistrate within whose jurisdiction the society functions for securing the records and properties of the society. On receipt of the application, the magistrate may, by a warrant authorise any police officer not below the rank of Sub-Inspector to enter and search any place where the records and properties are kept or are believed to be kept and to seize such records and properties; and the records and properties so seized shall be handed over to the new committee or the administrator or administrators or the committee so appointed or the Liquidator, as the case may be.
