Section 137(3) in The Tripura Co-operative Societies Act, 1974
(3)It shall be lawful to the Collector to take necessary measures authorised by Rule 111 of the Tripura Land Revenue and Land Reforms Rules, 1961 or any law or provision corresponding thereto for the time being in force until the arrears due to the co-operative land development bank together with interest and any incidental charges incurred in the recovery of such arrears, are paid or security of such arrears is furnished to the satisfaction of the Registrar.
