Section 83 in The M.P. Co-Operative Societies Act, 1960
83. Recovery of costs.
- Any sum awarded by way of costs under Section 62, may be recovered, on an application by the Registrar to a Magistrate having jurisdiction in the place where person from whom the money is claimable resides, or carries on business, by sale of any property within the limits of the jurisdiction of such Magistrate, belonging to such, person, and such Magistrate shall proceed to recover the same, in the same manner as if it were a fine imposed by himself.
