Section 12(2) in The Punjab Co-operative Land Mortgage Banks Act, 1957
(2)On receipt of such application the Registrar may notwithstanding anything contained in the Transfer or Property Act, 1882, or any other law for the time being in force, take such action as is necessary to distraint and sell such produce :Provided that no distraint shall be made after the expiry of twelve months from the date on which the instalment fell due.
