Section 102(1) in Mizoram Cooperative Societies Act, 2006
(1)Where a co-operative dispute has been referred to Registrar or persons authorised by him or arbitrator hears a person against whom charges are framed under section 95. is satisfied on inquiry or otherwise that such person with the intent 0 defeat or obstruct the execution of any award passed or carrying out any order made already is about to dispose of or remove the whole or any pall of the property from its or his jurisdiction. the Registrar or arbitrator or persons authorized by Registrar may unless adequate security is furnished direct conditional attachment of the said property and such attachment shall have the same effect as if it was made by a competent Civil Court.
