Section 156 in The Maharashtra Co-Operative Societies Act, 1960
156. Registrar's powers to recover certain sums by attachment and sale of property.
(1)The Registrar or any officer subordinate to him and empowered by him in this behalf [or an officer of such society as may be notified by the State Government, who is empowered by the Registrar in this behalf] [These words were inserted by Maharashtra 63 of 1981, Section 2(a).] 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, [Co-operative Court] [These words were substituted for the word 'arbitrator' by Maharashtra 3 of 1974, Section 43.] or Liquidator or [Co-operative Appellate Court] [These words were substituted for the word 'Tribunal', by Maharashtra 3 of 1974.];(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 subsection (1) or (2) of section 101 or under sub-section (1) of section 137 [or section 154B-29] [Clause (e) was inserted by Maharashtra 33 of 1963, Section 31.];]together with interest, if any, due on such amount or sum and the costs of process [according to the scales of fees laid down by the Registrar, from time to time,] [These words were inserted by Maharashtra 63 of 1981, Section 2(b).] by the attachment and sale or by sale without attachment of the property of the person 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 powers under the foregoing sub-section, or when passing any orders on By application made to him for such recovery, to be Civil court for the purposes of [article 136 in the Schedule to the Limitation Act, 1963.] [These words and figures were substituted for the words and figures 'article 182 in the first schedule to the Limitation Act, 1908, by Maharashtra 20 of 1986, Section 65.].
