Section 104(1) in Mizoram Cooperative Societies Act, 2006
(1)Every order passed in favor of co-operative by Registrar or his subordinate officers or persons or officers of co-operatives as authorized by Registrar or the arbitrator involving payment or repayment of money due or barrowed or assets of co-operative, guarantee owned or created out of the funds of the co-operative shall, if not carried out:-(a)an a Demand Certificate as in Schedule-A issued by the Registrar or his subordinate officers or persons authorized by him or the arbitrator shall be deemed to be a decree passed by Civil Court and shall be executed in the same manner as if it were a decree of civil court and such decree shall be executed by Registrar or any person or officer authorized by him in writing in this behalf by attachment and sale or sale without attachment of any property of the person or co-operative against wham or which such decision or order has been made;(b)where the decision or order provides far recovery of money be executed as per law or rules in farce far the time being in farce far the recovery as arrears of land revenue. Far this purpose, the party or co-operative in whose favor the order has been passed shall apply to Registrar far an issuance of Cooperative Demand Certificate;(c)The Cooperative Demand Certificate under the signature of Registrar or his subordinate Officers or other persons or officers of co-operative as authorized by Registrar shall be executed by recovery Officer appointed by him as arrears of land revenue.
