Section 83 in The Assam Co-operative Societies Act, 1949
83. Recovery of sums due.
(1)All dues recoverable under this Act or rules framed thereunder shall be reduced to the form of a co-operative demand certificate, as in Schedule A over the signature of the Registrar or of such gazetted officers as may have powered delegated to them by the Registrar in this behalf and shall be recovered as an arrear of land revenue and shall be paid to the certificate holder or has authorised nominee. Such certificate shall be in the name of the claimant and shall be delivered to him.(2)Notwithstanding anything contained in sub-section (1), all the said dues shall also be recoverable as a public demand in accordance with the procedure laid down in the Bengal Public Demands Recovery Act, 1913 (Bengal Act, III of 1913), on a written requisition sent to the certificate officer in the prescribed form over the signature of the Registrar or of such gazetted officer as may have powers delegated to him by the Registrar in this behalf.Explanation. - The 'certificate officer' means the officer so defined in and the prescribed form means form so prescribed under the Bengal Public Demands Recovery Act, 1913.(3)For the purpose of this section a member of an affiliated society shall be deemed to be a member of the affiliating society and loans due to the affiliated society shall be deemed also to be loans due to the affiliating society to the extent that loans from the affiliating society to the affiliated society are outstanding and cannot be recovered from the affiliated society directly : provided that not more than one demand certificate may be executed against a single loan.
