Section 101(2) in The Manipur Co-operative Societies Act, 1976
(2)Where the Registrar is satisfied that a resource society has failed to take action under the foregoing sub-section in respect of arrears of any sum advanced by it to any of its members the Registrar may, of his own motion, after making such inquiries as he deems fit, grant a certificate for the recovery of the amount stated therein to be due as arrears of revenue, and such certificate shall be deemed to have been issued as if on an application made by the society concerned.
