Section 24(1) in Himachal Pradesh Societies Registration Act, 2006
(1)Any member of a registered Society who may be in arrear of a subscription which, according to the regulations of the Society, he is bound to pay or who shall possess himself of or detain any property of the Society in a manner or for a time contrary to such regulations or shall injure or destroy any property of the Society, may be sued for such arrear or for the damage occurring from such possession, detention, injury or destruction of the property in accordance with the provisions of this Act.
