Section 11 in The Gujarat Co-Operative Societies Act, 1961
11. Power of Registrar to decide certain questions.
- When, any question arises whether for the purpose of the formation, or registration or continuance of a society, or the admission of a person as a member of a society under this Act or a person is an agriculturist or non-agriculturist, or whether any person is a resident in a town, or village or group of villages, or whether two or more villages, shall be considered to form a group, or whether any person belongs to any particular tribe, class or occupation, the question shall be decided by the Registrar.
