Section 79(1) in Kerala Cooperative Societies Act, 1969
(1)All sums due from a society or from an officer or member or past member or deceased member of a society as such to the government, including any costs awarded to the Government under any provision of this Act, may, on a certificate issued by the Registrar [or Director of Co-operative Audit] [Inserted by Kerala Act No. 8 of 2013.] in this behalf, be recovered in the same manner as arrears of public revenue due on land.
