Section 82 in Sikkim Co-Operative Societies Act, 1955
82. Registrar to be Civil Court for Certain purposes.
- The Registrar or any person empowered by him in this behalf shall be deemed, when exercising any powers under this Act for the recovery of any amount by attachment and sale or by the sale without attachment of any property, or when passing any orders on any application made to him for such recovery or to, take any step-in-aid of such recovery, to be a Civil Court.
