Section 23A in The Bihar Co-operative Societies Act, 1935
23A. [ Application of Section 23 to non-members. [Inserted by Act 16 of 1948.]
- Any debt to outstanding demand due to a registered society, authorised under clause (a) of sub-section (1) of Section 16, from any non-member or estate of a deceased non-member, shall be a first charge on the property of the non-member or belonging to the deceased nonmember to the same extent and subject to the same claims, conditions and restrictions as debt or outstanding demand due to a registered society from any member or the estate of a deceased member is under Section 23, a first charge on the property of the member or belonging to the estate of the deceased member.]
