Section 20 in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
20. Decision of Registrar or his nominee or Board of nominees.
- When the dispute is referred to for decision, the Registrar or his nominee or the board of nominees may, after giving a reasonable opportunity to the parties to the dispute to be heard, make an award on the dispute, on the expenses incurred by the parties to the dispute in connection with the proceedings and on fees, expenses payable to the Registrar or his nominee or, as the case may be, to the board of nominees. Such an award shall not be invalid merely on the ground that it was made after the expiry of the period prescribed under Section 19 and shall, subject to review or revision by any competent authority under the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) be binding on the parties to the dispute.
