Section 000(6) in Andhra Pradesh Co-Operative Societies Rules, 1964
(6)Save as provided in sub-rule (7)(a)on an application to the Registrar of the district, in which the cause of action arose, the decision shall be enforced as provided in Rule 52 ,(b)on a requisition to the Collector of the district or to any person authorised by him in this behalf, made by the Registrar of Co-Operative Societies all sums recoverable under the decision shall be recovered in the same manner as arrears of land revenue ;(c)on an application to the Civil Court having jurisdiction over the subject matter of the decision that Court shall enforce the decision as if it were a final decree of the Court.
