Section 85 in The M.P. Co-Operative Societies Act, 1960
85. [ Execution of orders, etc. [Substituted by M.P. Act No. 8 of 1970.]
- [Every order or award passed or decision given by the Registrar under any provision of this Act, every order passed by the Appellate or Revisional Authorities and every order made, decision given by the Liquidator, if not carried out]-(a)on a certificate signed by the Registrar or any person authorised by him in this behalf be deemed to be decree of a Civil Court and shall be executed in the same manner as a decree of such Court; or(b)be executed according to the law and under the rules for the time being in force for the recovery of arrears of land revenue; or(c)be executed by the Registrar or any other person empowered by the Registrar in this behalf, by the attachment and transfer in the manner as may be prescribed or sale or sale without attachment of any property of the person or a society against whom the order, decision or award has been obtained or passed :Provided that any application for the recovery under clause (b) shall be made-(i)to the Collector and shall be accompanied by a certificate signed by the Registrar or by any person authorised in this behalf; and(ii)within five years from the date fixed in the order, decision or award and if no such date is fixed, from the date of order, decision or award, as the case may be].
