Section 11 in The Maharashtra Co-Operative Societies Act, 1960
11. Power of Registrar to decide certain questions.
- When, [* * * * *] [The words 'for the purpose of the formation, or registration or continuance, of a society.' were deleted by Maharashtra 20 of 1986, a. 7(a).] any question arises whether a person is an agriculturist or not, or whether any person resides in the area of operation of the society or not, [or whether a person is or is not engaged in or carrying on any profession, business or employment, or whether a person belongs or does not belong to such class of persons as declared under sub-section (1A) of section 22 and has or has not incurred a disqualification under that sub-section,] [These words were inserted by Maharashtra 20 of 1986, Section 7(b).] such question shall be decided by the Registrar [and his decision shall be final, but no decision adverse to any such person shall be given without giving him an opportunity of being heard.] [These words were inserted by Maharashtra 3 of 1974, Section 4.]
