Section 100(3) in Karnataka Co-Operative Societies Act, 1959
(3)It shall be lawful for the Deputy Commissioner to take precautionary measures authorised by [section 188 of the Karnataka Land Revenue Act, 1964] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f.01.11.1973.], until the arrears due to the society together with interest and any incidental charges incurred in the recovery of such arrears are paid or security for payment of such arrears is furnished to the satisfaction of the Registrar.Explanation. - For the purpose of this section,-(i)"approved society" shall mean a society of such class of societies declared to be approved societies for purposes of this section by rules;(ii)"financing of crops" shall mean advancing of loans for the raising of crops during the ploughing season or later for ploughing, weeding, harvesting, purchase of seeds, manure or for such other purposes as may be prescribed by the Registrar, such loans being repayable during the season when the crops for which the loans were advanced are harvested;(iii)"seasonal finance" shall mean the advancing of loans for such purposes as may be specified by notification in the official Gazette by the Registrar, such loans being repayable on or before the 31st of March following or such other date as may be specified by a like notification by the Registrar.
