Section 102 in The Orissa Co-operative Societies Act, 1962
102. Enforcement of charge.
- [ [(1)] [Substituted by Orissa Act No. 28 of 1991, Section 43,44, dated 31.12.1991, w.e.f. 1.5.1993.] Notwithstanding anything contained in Chapter IX or in any other law for the time being in force, but without prejudice to any other mode of recovery provided in this Act, the [Registrar] [Substituted vide O.G.E. No. 1832 dated 27.12.2004. Section 10(i) (O.A. No. 11 of 2004).] or any person empowered by the [Registrar] [Substituted vide O.G.E. No. 1832 dated 27.12.2004. Section 10(i) (O.A. No. 11 of 2004).] in that behalf may, on the application of a Society or otherwise, make an order directing the payment of any debt or outstanding demand due to the Society by any member or past or deceased member, by sale of the property or any interest therein which is subject to a charge under Section 34 :Provided that no order shall be made under this section, unless the member, past member or the nominee, or legal heir or representative of the deceased member has been served with a notice of the application or intention, as the case may be, and has failed to pay the debt or outstanding demand within seven days from the date of such service.](2)[ * * ] [Omitted vide O.G.E. No. 1832 dated 27.12.2004 (O.A. No. 11 of 2004).]
