Section 155 in The Tripura Co-operative Societies Act, 1974
155. Registrar's powers to recover certain sums by attachment and sale of property.
(1)The Registrar or any other officer subordinate to him and empowered by him in this behalf may, subject to such rules as may be made by the Government, but without prejudice to any other mode of recovery provided by or under this Act, recovery-(a)any amount due under a decree or order of a civil Court obtained by a society;(b)any amount due under a decision, award or order of the Registrar, or any officer subordinate to him and empowered by him in this behalf, arbitrator or Liquidator or Tribunal;(c)any sum awarded by way of costs under this Act;(d)any sum ordered to be paid under this Act as a contribution to the assets of the society, together with interest, if any, due on such amount or sum and costs of process by the attachment and sale or by sale without attachment of the property of the person or a society against whom such decree, decision, award or order has been obtained or passed;(e)any amount due under a certificate granted by the Registrar under sub-section (1) or (2) or Section 104 or under sub-section (1) of Section 138.(2)The Registrar or the officer empowered by him shall be deemed, when exercising the power for the recovery of an amount by attachment and sale or by sale without attachment of any property, under the foregoing sub-section, or when passing any orders on any application made to him for such recovery, or to take steps in aid of such recovery, to be a civil Court for the purposes of Article 182 in the First Schedule to the Limitation Act, 1963 (XXXVI of 1963).
