Section 98 in The Maharashtra Co-Operative Societies Act, 1960
98. Money how recovered.
- Every order passed [by the Official Assignee of a de-registered society under subsection (3) of section 21A or every order passed] [This portion was inserted by Maharashtra 10 of 1988, Section 18(a).] by the Registrar or [an authorised officer] [These words were substituted for the words 'a person authorised' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 63(a), (w.e.f. 14-2-2013).] by him under section 88 or by the Registrar [or the Co-operative Court under section 95 [or by the Co-operative Court under section 96] [These words were substituted for the words 'or his nominee, or board of nominees' by Maharashtra 10 of 1988, Section 26(a) and 28.], every order passed] in appeal under the last preceeding section every order passed by a Liquidator under section 105, every order passed by the State Government in appeal against orders passed under section 105 and every order passed [by the State Government or by the Registrar in revision under section 154 or every order passed by the Registrar for recovery under this Act shall] [These words were substituted for the words 'in revision under section 154 shall' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 63(b), (w.e.f. 14-2-2013).], if not carried out,-(a)On a certificate signed by [the Official Assignee or] [These words were inserted by Maharashtra 10 of 1988, Section 18(b).] the Registrar [or the Co-operative Court] [These words were inserted by Maharashtra 10 of 1988, Section 11(b).] or a Liquidator, be deemed to be a decree of a Civil Court, and shall be executed in the same manner as a decree of such Court, or(b)be executed according to the law and under the rules for the time being in force for the recovery of arrears of land revenue:Provided that, any application for the recovery in such manner of any such sum shall be made by the Collector, and shall be accompanied by a certificate signed by the Registrar [or Co-operative Court] [These words were inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 63(c), (w.e.f. 14-2-2013).]. Such application shall be made within twelve years from the date fixed in the order and if no such date is fixed, from the date of the order.
