Section 83 in The Meghalaya Co-operative Societies Act
83. Recovery of sums due.
(1)All dues recoverable under this Act or Rules framed thereunder except those referred to the Tribunal for adjudication under sub-section (3) of Section 64 shall be reduced to the form of a co-operative demand certificate as in Schedule A over the signature of the Registrar or of such gazetted officers as may have powers delegated to them by the Registrar in this behalf and shall be recovered as an arrear of land revenue and shall be paid to the certificate holder or his authorised nominee. Such certificate shall be in the name of the claimant and shall be delivered to him.(2)Notwithstanding anything contained in sub-section (1), all the said dues shall also be recoverable as a public demand in accordance with the procedure laid down in the Public Demands Recovery Act, (Bengal Act III of 1913 as adapted by Meghalaya), on a written requisition sent to the certificate officer in the prescribed from over the signature of the Registrar or of such gazetted officer as may have powers delegated to him by the Registrar in this behalf.Explanation. - The certificate officer means the officer so defined in and the prescribed form means the form so prescribed under the Public Demands Recovery Act.(3)In case of the recoverable loan dues referred to the tribunal, recovery of the same will be made on the basis of the order passed by the tribunal and in the manner and the procedure as laid down in Section 64.
