Section 102(1) in Andhra Pradesh Co-Operative Societies Act, 1964
(1)During such period as the Government, may by general or special order notify in the Andhra Pradesh Gazette, it shall be competent for the Collector, on application being made to him in that behalf by [Financing Bank/Primary Agricultural Co-operative Society] [Substituted by Andhra Pradesh Act No. 1 of 1987.] to recover sums due to the bank, including for cost of such recovery.
