Section 98(2) in Andhra Pradesh Co-Operative Societies Act, 1964
(2)The prescribed person shall consider every objection made under sub-section (1) and pass an order in writing either upholding or overruling it. When the objection is overruled, he shall recommend the application to the [Financing Bank/Primary Agricultural Co-operative Society] [Substituted by Andhra Pradesh No. 1 of 1987.] for its consideration :Provided that when the question raised by an objection is in the opinion of such person one of such a nature that it cannot be satisfactorily decided except by a Civil Court, he shall postpone the proceedings on the application until the question has been so decided.
