Section 23(2) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(2)On receipt of such application, the Registrar may notwithstanding anything contained in the Transfer of Property Act, ,1882 (4 of 1882) or any other law for the time being in force, take such action as is necessary to distrain and sell such produce:Provided that no distraint shall be made after the expiry of twelve months from the date on which the instalment fell due.
