Section 23 in Telangana Societies Registration Act, 2001
23. Dispute regarding management.
- In the event of any dispute arising among the Committee or the members of the society, in respect of any matter relating to the affairs of the society, any member of the society may proceed with the dispute under the provisions of the Arbitration and Conciliation Act, 1996 (Central Act 26 of 1996)., or may file an application in the District Court concerned and the said court shall after necessary inquiry pass such order as it may deem fit.
