Section 49(h) in Arunachal Pradesh Co-operative Societies Act, 1978
(h)any sum due to a society in consequence of charge created under a declaration under Clause (b) shall on application for its recovery being made by such society accompanied by a certificate signed by the Registrar, be recoverable by the Deputy Commissioner/Additional Deputy Commissioner according to the laws and under the Rules for the time being in force for recovery as a public demand under the Bengal Public Demands Recovery Act, 1913.
