Section 91 in The U.P. Co-operative Societies Act, 1965
91. Enforcement of charge.
- Notwithstanding anything contained in Chapter IX, or any other law for the time being in force, but without prejudice to any other mode of recovery provided in this Act, the Registrar or any other gazetted officer sub-ordinate to him and authorized by him in this behalf may, on application of a co-operative society and on being satisfied of the existence of the debt or outstanding demand make an order directing the payment of such debt or outstanding demands due to the society by any member or past or deceased member, by sale of the property or any interest therein, which is subject to a charge under Section 39:Provided that no order shall be made under this section, unless the member, past member or the nominee, heir or legal representative of the deceased member, has been served with notice of the application and has failed to pay the debt or outstanding demand within one month from the date of service.
