Section 81 in Sikkim Co-Operative Societies Act, 1978
81. Execution of orders etc.
- Every decision, award or order duly passed by the Registrar or arbitrator under section 32, section 33, 70, section 73, section 80 or section 98 shall, if not, carried out(a)where the recovery of money, be time being in force revenues: decision, award or order provides for the be executed according to the law for the relating to the recovery of the land Provided that an application for the recovery of any sum in the manner aforesaid accompanied by a certificate signed by the Registrar or any person subordinate to him and empowered by the Registrar in this behalf shall be made to the competent revenue authority that may be prescribed within twelve years from the date of the order; and(b)in any other case be executed by the Registrar or any person subordinate to him and empowered by the Registrar in this behalf by attachment and sale or sale without attachment of any property of the person or society against whom the order, decision or award has been obtained or passed.
