Section 83(5) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(5)On failure of the defaulter, or any person interested or any person holding any interest in the property, to deposit the amount under sub-rule (4) of this rule, the Court or the District/Sub-divisional/Circle Officer holding Magisterial powers, or the Registrar, as the case may be, shall direct the property to be transferred to the society on the conditions stated in the certificate in Form 'R'.
