Section 112(b) in Assam Co-Operative Societies Act, 2007
(b)is about to remove the whole or any part of such property or from the local limits of the jurisdiction of the Registrar or of such Gazetted officer, may unless adequate security is furnished, as he may require, direct the conditional attachment of the said property or such part thereof as he thinks necessary, notwithstanding that the claimant or owner of the property may reside elsewhere, and such attachment shall have the same force and effect as if it had been made by a competent Civil Court and shall continue in force until withdrawn or cancelled.
