Section 105 in Mizoram Cooperative Societies Act, 2006
105. Registrar or Arbitrator or persons authorized by Registrar to be civil court for certain purposes.
- The Registrar or the arbitrator or any person authorized by him including officers of co-operatives, co-operatives banks and credit co-operatives, in writing in this regard shall be deemed to be a civil court while exercising powers under this Act far recovery of amounts by attachment and sale or by sale without attachment of any property, or when passing any orders an any application made to them respectively far such recovery or far taking steps in aid of such recovery.
