Section 143 in The Tamil Nadu Co-Operative Societies Act, 1983
143. Power of the Registrar to recover certain sums by attachment and sale of property.
- The Registrar or any person subordinate to him empowered by the Registrar in this behalf may, subject to the rules and without prejudice to any other mode of recovery provided by or under this Act, recover-(a)any sum due under a decree or an order of a Civil Court, a decision or an award of the Registrar or any person subordinate to, and empowered by, the Registrar or Arbitrator or Arbitrators or an order of the Registrar.Explanation. - For the purpose of this clause, "Registrar" and "Arbitrator" shall also include the Registrar of the State having reciprocal arrangements with the State of Tamil Nadu and any Arbitrator appointed by such Registrar; or(b)any sum due from a registered society or from an officer, former officer, member or past or deceased member of a registered society as such to the Government including any costs awarded to the Government in any proceeding under this Act; or(c)any sum ordered to be paid towards the expenses of a general meeting of a registered society called under sub-section (4) of section 32 or sub-clause (ii) of clause (e) of sub-section (2) of section 81; or(d)any sum awarded by way of costs under section 85 to a registered society including a financing bank; or(e)any sum ordered under section 139 to be recovered as a contribution to the assets of a registered society or as costs of liquidation; or(f)any sum ordered under section 87 to be repaid to a registered society or recovered as a contribution to its assets; or(g)any amount due under a certificate granted by the Registrar under subsection (1) of section 150;together with the interest, if any, due on such sum and the costs of process, by the attachment and sale or by the sale without attachment of the property of the person against whom such decree, decision, award, order or Certificate, has been obtained or passed.
