Section 90A in Himachal Pradesh Co-Operative Societies Act, 1968
90A. [ Recovery of crop loans. [Added by H.P. Ord. No. 4 of 1975, Sec. 8 (replaced by H.P, Act No. 7 of 1976).]
(1)Notwithstanding anything contained in section 72 or section 73 or section 87, a co-operative society undertaking the financing of crops or seasonal agricultural finance, may apply to the Registrar for the recovery of arrears of any sum advanced by the society to any of its members on account of the financing of crops or seasonal agricultural finance and shall attach with such application a statement of accounts in respect of such arrears.(2)On receiving an application under sub-section (1), the Registrar may, after making such inquiries as he deems fit and after affording the member concerned an opportunity of being heard, grant a certificate for recovery of the amount stated therein to be due as such arrears.(3)Where the Registrar is satisfied that a co-operative society has failed to take action under sub-section (1) against any of its members, the Registrar, on his own motion, may after making such inquiries as he deems fit and affording an opportunity of being heard to the member concerned, proceed to grant a certificate referred to in sub-section (2).(4)A certificate granted by the Registrar under this section shall be final and conclusive proof of the arrears due therein and the same shall be recoverable according to the law for the time being in force for the recovery of the arrears of land revenue.Explanation. - For the purpose of this section the expression:-(a)"financing of crops" means advancing of loans for raising of crop during the ploughing season or later for ploughing, sowing, harrowing, weeding, harvesting, purchase of seeds or manure or for such other agricultural purposes as may be prescribed, such loans being repayable during season when the crops for which the loans were advanced are harvested;(b)"seasonal agricultural finance" means advancing of loans for such agricultural purposes as may be prescribed, such loans being repayable on or before such date as may be prescribed in this behalf by the State Government and different dates may be prescribed for different loans.]
