Section 64(2) in The M.P. Co-Operative Societies Act, 1960
(2)For the purposes of sub-section (1), a dispute shall include-(i)a claim by a society for any debt or demand due to it from a member, past member or the nominee, heir or legal representative of a deceased member, whether such debt or demand be admitted or not;(ii)a claim by a surety against the principal debtor where the society has recovered from the surety any amount in respect of any debt or demand due to it from the principal debtor as a result of the default of the principal debtor, whether such debt or demand be admitted or not;(iii)a claim by a society for any loss caused to it by a member, past member or deceased member, any officer, past officer or deceased officer, any agent, past agent or deceased agent, or any servant, past servant or deceased servant, or its committee, past or present, whether such loss be admitted or not;(iv)a question regarding rights, etc., including tenancy rights between a housing society and its tenants or members; and(v)[ any dispute arising in connection with the election of any officer of the society or representative of the society or of composite society : [Substituted by M.P. Act No. 14 of 1976.]Provided that the Registrar shall not entertain any dispute under this clause during the period commencing from the announcement of the election programme till the declaration of the results].
