Section 95(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)Where a dispute has been referred to the Co-operative Court under section [91, 93 or 105] [Sub-section (3) was added by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 58, (w.e.f. 14-2-2013).] or whether the Registrar or the person authorised under section 88 (hereinafter in this section referred to as "the [authorised officer] [These words were substituted for the words 'authorised person' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 60(b), (w.e.f. 14-2-2013).]") hears a person against whom charges are framed under that section and the Co-operative Court of the Registrar or the [authorised officer] [These words were substituted for the words 'authorised person' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 60(b), (w.e.f. 14-2-2013).], as the case may be, is satisfied on inquiry or otherwise that a party to such dispute or the person against whom proceedings are pending under section 88, with intent, to defeat, delay or obstruct the execution of any award or the carrying out of any order that may be made,-(a)is about to dispose of the whole or any part of his property, or(b)is about to remove the whole or any part of his property from its or his jurisdiction.the Court or the Registrar or the [authorised officer] [These words were substituted for the words 'authorised person' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 60(b), (w.e.f. 14-2-2013).], as the case may be, may, unless adequate security is furnished, direct conditional attachment of the said property, and such attachment shall have the same effect as if made by a competent Civil Court.
