Section 137(1) in The Tripura Co-operative Societies Act, 1974
(1)Notwithstanding anything contained in Sections 92 and 103, on an application made by a co-operative land development bank for the recovery of any arrears any sum advanced by it to any of its members end on its furnishing a statement of accounts in respect of the arrears, the Registrar may, after making such inquiries as he deems fit, grant a certificate for the recovery of the amount stated therein to be due as arrears.
