Section 50 in The Tamil Nadu Co-Operative Societies Act, 1983
50. Recovery of moneys due to registered society as arrears of land revenue.
(1)Without prejudice to any other mode of recovery which is being taken or may be taken under this Act or any other law for the time being in force, any moneys due to a registered society may be recovered as if it were an arrears of land revenue, and for the purposes of such recovery, the Registrar shall have the powers of a Collector under the Tamil Nadu Revenue Recovery Act, 1864 (Tamil Nadu Act II of 1864).(2)Where any moneys due to any registered society is recoverable from any person and the immovable property of such person is brought to sale under the provisions of the Tamil Nadu Revenue Recovery Act, 1864 (Tamil Nadu Act II of 1864) and the registered society is the purchaser at such sale, the provisions of Section 36 of the said Act shall apply to such sale as if the third and fourth clauses of the said section 36 were omitted.
