Section 156 in The Manipur Co-operative Societies Act, 1976
156. Registrar's powers to recover certain sums by attachment and sale of property.
(1)The Registrar or any other officer subordinate to him and empowered by him in this behalf may, subject to such rules as may be made by the State Government, but without prejudice to any other mode of recovery provided by or under this Act, recover,-(a)any amount due under a decree or order of a Civil Court obtained by a society;(b)any amount due under a decision, award or order of the Registrar, arbitrator or Liquidator or Tribunal;(c)any sum awarded by way of costs under this Act;(d)any sum ordered to be paid under this Act as a contribution to the assets of the society;(e)any amount due under a certificate granted by the Registrar under sub-section (1) or (2) of Section 101 or under sub-section (1) of Section 137, together with interest, if any, due on such amount or sum and the costs of process by the attachment and sale or by sale without attachment of the property of the person or a society against whom such decree, decision, award or order has been obtained or passed.(2)The Registrar or the officer empowered by him shall be deemed, when exercising the power under the foregoing sub-section, or when passing any orders on any application made to him for such recovery, to be a Civil Court for the purposes of Art. 182 in the First Schedule to the Indian Limitation Act, 1908.
