Section 72(2) in Haryana Co-operative Societies Act, 1984
(2)On receipt of such application the Registrar may, notwithstanding anything contained in the Transfer of Property Act, 1882 or any other law for the time being in force, take action for distraint and sale of such produce :Provided that no distraint shall be made after the expiry of [six months] [Substituted for the words ``twelve months'' by Act No. 14 of 1986.] from the date on which the instalment fell due.
