Section 62 in The Punjab Co-operative Societies Act, 1961
62. Enforcement of charge.
- Notwithstanding anything contained in Chapter VIII or any other law for the time being in force, but without prejudice to any other mode of recovery provided in this Act, Registrar or any person subordinate to him empowered by the Registrar in this behalf may, on the application of a co-operative society, make an order directing the payment of any debt or outstanding demand 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 31:Provided that no order shall be made under this section unless the member, past member or nominee, heir or legal representative of the deceased member, has been served with a notice in the manner prescribed.[63. Execution of certain decisions, award and orders. - Every decision, award or order duly passed under Sections 54, 56, 62, 68 or 69 shall, if not carried out -(a)on a certificate signed by the Registrar or any person authorised by him in this behalf, be deemed to be decree of a civil court and shall be executed in the same manner as decree of such court; or(b)be executed by the Registrar or any other person subordinate to him, empowered by the Registrar in this behalf, by the attachment and sale or by sale without attachment of any property of the person or of the co- operative society against whom the order, decision or award has been obtained or passed; or(c)be executed according to the law for the time being in force for the recovery of arrears of land revenue :Provided that an application for the recovery of any sum in the last aforesaid manner shall be made to the Collector and shall be accompanied by a certificate signed by the Registrar or any person authorised by him in this behalf.] [Substituted by Punjab Act 26 of 1969 Section 13 w.e.f. 1.10.1969.]
