Section 21 in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
21. [ Recovery of dues and money. [Substituted by M.P. Act No. 6 of 1981 (w.e.f. 6-4-1981).]
(1)Every order passed by the prescribed authority under sub-section (1) of Section 11 and every award given by the Registrar or the Registrar's nominee or the Board of nominees under Section 20 shall, if not carried out on a certificate signed by the prescribed authority in the case of an order passed under sub-section (1) of Section 11 and by the Registrar in the case of an award made under Section 20,-(a)be deemed to be a decree of a Civil Court and shall be executed in the same manner as a decree of such Court; or(b)be executed according to the law and under the rules for the time being in force for recovery of arrears of land revenue; or(c)be executed by the Registrar or any other person empowered by the Registrar in that behalf in accordance with the provisions contained in clause (c) of Section 85 of the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) and rules made thereunder :Provided that any application for recovery under clause (b) shall be made,-(i)to the Collector and shall be accompanied by a certificate referred to above; and(ii)within five years from the date fixed in the order or award, as the case may be.(2)The bank or person in whose favour order or award has been passed shall be liable to pay such charges for preparation of certificate and such fees for supply of certified copies of order, award or certificate as may be prescribed.]
