Section 123(2) in Jammu and Kashmir Co-Operative Societies Act, 1989
(2)On receipt of such application, the Registrar or any person authorised by the Registrar may notwithstanding anything contained in the Transfer of Property Act, 1977, after making such enquiry as he deems fit, pass an order and grant certificate for the recovery of the amount stated therein to be due as arrears.
