Section 5(l) in The Assam Co-operative Agricultural and Rural Development Bank, Rules, 1961
(l)Procedure against forcible removal of distrained property. - Where on an application made in this behalf, it is proved to the satisfaction of any civil Court of competent jurisdiction that any property distrained under these rules has been forcibly or clandestinely removed by any person, the Court may order forthwith such property to be restored to the distrainer.
