Section 17(1) in The M.P. Society Registrikaran Adhiniyam, 1973
(1)Any member of a registered society who may be in arrear of a subscription which according to the regulations of the society he is bound to pay, or who shall possess himself of or detain any property of the society in a manner or for a time contrary to such regulations or shall injure or destroy any property of the society, may be sued for such arrear or for the damage accruing from such detention, injury or destruction of property in accordance with the provisions of this Act.
