Section 101(3) in Andhra Pradesh Co-Operative Societies Act, 1964
(3)It shall be lawful to the Collector to take any precautionary measure until the arrears due to the [Financing Bank/Primary Agricultural Co-operative Society] [Substituted by Andhra Pradesh Act No. 1 of 1987.] 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.
