(1)Where the dispute relates to property or money claim the reference shall-(a)In case the value of the property or the amount of claim involved does not exceed rupees Two lakh, be made to the District Assistant Registrar:Provided that where the dispute is between two or more Co-operative societies belonging to more than one district in the same division, the reference shall be made to the Deputy Registrar or the Joint Registrar of the Division, as the case may be:Provided further that where the dispute is between two or more co-operative societies belonging to more than one district in different divisions, the reference shall be made to the Additional Registrar (Law);(b)In case the value of the property or the amount of claim involved in the dispute exceeds rupees two lakh but does not exceed Rupees five lakh, be made to the Deputy Registrar or the Joint Registrar of the Division as the case may be:Provided that where the dispute is between two or more co-operative societies belonging to the districts in different divisions, the reference shall be made to the Additional Registrar (Law);(c)In case the value of the property or the amount of claim involved in the dispute exceeds rupees five lakh but does not exceed rupees three lakh, be made to the Additional Registrar (Law);(d)In case the value of the property or the amount of claim involved in the dispute exceeds Rupees Ten Lakh, the reference shall be made to the Registrar Co-operative Societies appointed under sub-section (1) of Section 3.]
