Section 99(2) in Jammu and Kashmir Co-Operative Societies Act, 1989
(2)On receipt of such application the Registrar or such person may, notwithstanding anything contained in the Transfer of Property Act, Samvat 1977, take action in the manner prescribed for the purpose of distraining and selling such produce:Provided that no distraint shall be made after the expiry of twelve months from the due date on which the instalment fell due.
