Section 70A in Andhra Pradesh Co-Operative Societies Act, 1964
70A. [ Execution of non-monetary orders etc.. [Inserted by Andhra Pradesh Act No. 3 of 1991.]
- Every order or decision of a non-monetary nature made under the provisions of Section 62, Section 76, Section 77 or Section 78, shall be executed by the Civil Court having jurisdiction, as if such order or decision is a decree of that Court on a certificate issued by the Registrar or any person authorised by him in this behalf.]
