Section 70 in Andhra Pradesh Co-Operative Societies Act, 1964
70. Power of the Registrar to recover certain amount by attachment and sale of property and execution of orders.
(1)The Registrar or any person authorised by him in this behalf may, without prejudice to any other mode of recovery provided by or under this Act, recover-(a)any amount due under a decision or an order of the Registrar, or any person authorised by him, or an arbitrator ;(b)any amount ordered to be paid towards the expenses of a general meeting of a society called under Section 32 ;(c)any amount awarded by way of costs under Section 56 to a society including a financing bank or a Federal society ;(d)any amount payable [x x x] [Omitted by Andhra Pradesh Act No. 14 of 1966.] towards fees under Section 58;(e)any amount ordered under Section 60 to be repaid to a society or recovered as a contribution to its assets ; or(f)any amount ordered under Section 66 to be recovered as a contribution to its assets, together with the interest, if any, due on such amount and the costs of process by the attachment and sale or by sale without attachment of the property of the person or the society against whom such decision or order, has been passed or obtained.(2)Every order or decision made under Section 60, Section 71 Section 76, Section 77 or Section 78 for the recovery of any amount may be executed in the following manner:-(a)by the Civil Court having local jurisdiction on a certificate signed by the Registrar or any person authorised by him in this behalf as if the order or decision were a decree of that Court ; or(b)by the Collector, on an application made to him within twelve years from the date fixed for payment in the order or decision and if no such date fixed from the date of the order or decision, along with a certificate signed by the Registrar or by any person authorised by him in this behalf, as if the amount due under the order or decision were an arrear of land revenue; or(c)by the Registrar or any other person authorised by him in this behalf, in the manner provided under sub-section (1).
