Section 107(1) in The Tripura Co-operative Societies Rules, 1976
(1)A creditor holding a decree requiring the revisions of Section 155 to be applied, or society to which-(a)any amount is due under a decree or order of a civil court obtained by the society;(b)any amount is due under a decision, award or order of the Registrar, Arbitrator, Liquidator or Tribunal;(c)any sum is awarded by way of courts under the act;(d)any amount is due under a certificate granted by the Registrar to the assets of the society;(e)any amount is due under a certificate granted by the Registrar under sub-section (11) or (12) of Section 104 or under sub-section (1) of Section 137 together with interest, if any, due on such amount or sum and the costs of process by the attachment and sale or by sale without attachment of the property of person against whom such decree, decision, award or order has been obtained or passed,shall apply to the recovery officer within whose jurisdiction the debtor resides or the property of the debtor is situated. In the case of a society, a copy of the resolution of the committee of the society authorising any of its members to make and sign the application on its behalf, shall accompany the application.
