Section 99(4) in The Gujarat Co-Operative Societies Act, 1961
(4)[ Notwithstanding anything contained in sub-sections (1), (2) and (3), the following disputes or class of disputes, if the plaintiff so desires, shall be decided summarily by the Registrar, or his nominee or board of nominees, in such manner as may be prescribed, namely :-(a)any dispute for recovery of debt upon promissory note, hundi, bill of exchange or bond, with or without interest, whether agreed upon under such instrument or under the bye-laws;(b)any dispute for recovery of a fixed sum of money or in the nature of debt, with or without interest, arising on a written contract;(c)any dispute for recovery of price of goods sold and delivered, where the rate, quality and quantity are admitted in writing;(d)any dispute for recovery of dues payable by a member of a housing society towards contribution for construction of the house, or any dispute in respect of repayment of any loan, interest or loan, ground rent, local authority taxes, sinking fund, water charges, electrical charges, maintenance and upkeep charges or charges for other services rendered by the society and the interest on such arrears, payable under the written agreement or under the bye-laws.
