Section 29(2) in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006
(2)The farmers' organisation shall be bound to give effect to the directions made under sub-section (1) and if it fails to do so the State Government or the Competent Authority shall have the powers to cause the carrying out of such duties and functions and from the funds of the farmers' organisation, if any incurred and in the exercise of such power the State Government or the Competent Authority shall have the same power as word have been available with the farmers' organisation under the Act.
