Section 156(2) in The Manipur Co-operative Societies Act, 1976
(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.
