Section 84 in The M.P. Co-Operative Societies Act, 1960
84. [ Enforcement of charge. [Substituted by M.P. Act No. 8 of 1970.]
- Notwithstanding anything contained in Chapter VII or any other law for the time being in force, but without prejudice to any other mode of recovery provided in this Act, the Registrar or any person empowered by the Registrar in this behalf, may on an application of the society and subject to such rules as State Government may make in this behalf, make an order directing the payment of any debt or outstanding demand due to the society by any member or past or deceased member by attachment and sale or transfer by any other mode for such period and subject to such terms and conditions as the Registrar or such other person may specify, of the property or any interest therein which is subject to a charge under [sub-section (1) of Section 40, sub-section (1) of Section 41], and sub-sections (1), (2) and (3) of Section 42 :Provided that no order shall be made under this section unless the member, past member or nominee, heir or legal representative of the deceased member has been served with a notice of the application and has failed to pay the debt or outstanding demand within [thirty] [Substituted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].] days from the date of such service].
