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[Cites 0, Cited by 4] [Section 47(1)] [Section 47] [Entire Act]

State of Maharashtra - Subsection

Section 47(1)(b) in The Maharashtra Co-Operative Societies Act, 1960

(b)any outstanding demands or dues payable to a society by any member or past member or deceased member, in respect of rent, shares, loans or purchase money or any other rights or amounts payable to such society, shall be a first charge upon his interest in the immovable property of the society.