Section 70A in The Assam Co-operative Societies Act, 1949
70A.
(1)If any instalment of loan or interest payable by a member of a co-operative society of any part of such instalment has remained unpaid for more than 30 days from the date on which it fell due, the managing committee of the society may, in addition to any other remedy available to it, apply to the Registrar or any other officer authorised by him for the recovery of such instalment of part thereof by distraint and sale of the produce of the charged land including the standing crop.(2)On receipt of such application the Registrar or the person authorised by him may, notwithstanding anything contained in the Transfer of Property Act, 1882 take actin in the manner as 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 be, as nearly as possible, equal to the amount due and the expenses of the distraint and the costs of the sale.
