Section 49(1) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(1)Notwithstanding anything in any law for the time being in force, if any dispute touching the constitution, management or business of a cooperative arises],-(a)among members, past members and persons claiming through members find deceased members; or(b)between a member, past member or a person claiming through a member, past member or deceased member and the cooperative, its board, director, office-bearer, or liquidator, past or present; or(c)between the cooperative or its board and any past board, any director, office-bearer, or any past director, past office-bearer, or the nominee, heir, or legal representative of any deceased director or deceased director or deceased office-bearer of the cooperative.such dispute shall be referred to the arbitral tribunal of the cooperative.Explanation. - For the purposes of this sub-section, a dispute shall include:(i)a claim by a cooperative for any debt or other amount due to it from a member past member, the nominee, heir or legal representative of a deceased member, whether such debt or other amount be admitted or not;(ii)a claim by surety against the principal debtor where the cooperative has recovered from the surety amount in respect of any debtor or other amount due to it from the principal debtor as a result of the default of the principal debtor whether such debt or amount due be admitted or not;(iii)a claim by a cooperative against a member, past member or the nominee, heir or legal representative of a deceased member for the delivery of possession to the cooperative of land or other Immovable property resumed by it for breach of the conditions of assignment or allotment of such land or other immovable property.
