Section 139(3) in The Gujarat Co-Operative Societies Act, 1961
(3)It shall be lawful for the Collector to take precautionary measures authorised by Sections 140 to 144 of the Land Revenue Code, until the arrears due to the [Land Development Bank] [Substituted for the words 'Land Mortgage Bank' by Gujarat 24 of 1964] together with interest and any incidental charges incurred in the recovery of such arrears, are paid or security for such arrears is furnished to the satisfaction of the Registrar.
