Section 77F(1) in The Maharashtra Cooperative Societies Rules, 1961
(1)Subject to the provisions of sub-section (4) of Section 94, the following disputes, if the disputant so desires, shall be decided in the summary manner prescribed under this rule, namely :-(a)any dispute for recovery of debt upon promissory note, hundi, bill of exchange or bond, with interest where agreed upon under such instrument or under the bye-laws;(b)any dispute for recovery of a fixed sum of money, in the nature of a debt, with or without interest, arising on a written contract, but other than penalty or on guarantee;(c)any dispute for recovery of price of goods sold and delivered, where the rate, quality and quantity are admitted in writing;(d)[ ***.] [Deleted by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).]
