Section 24 in The M.P. Society Registrikaran Adhiniyam, 1973
24. Enforcement of judgement against society.
(1)If a judgement shall be obtained against the person or officer named on behalf of the society, such judgement shall not be enforced against the property, movable or immovable, or against the body of such person or officer, but against the property of the society.(2)The application for execution shall set forth the judgement, the fact of the party against whom it shall have been obtained, having sued or having been sued, as the case may be, on behalf of the society only, and shall require to have the judgement enforced against the property of the society.
