Section 87 in Himachal Pradesh Co-Operative Societies Act, 1968
87. [ Execution of orders. [Substituted by H. P. Act No. 15 of 1972, Sec. 3.]
(1)Every order made by the Registrar under section 69 or under section 86, every decision or award made under section 73 and every order made under section 93 or 94, shall, if not carried out, be executed according to the law and under the rules for the time being in force for the recovery of arrears of land revenue:Provided that an application for the recovery of any sum shall be made-(i)to the Collector and shall be accompanied by a certificate signed by the Registrar or by any person authorised by him in this behalf;(ii)within twelve years from the date fixed in the order, decision or award and if no such date is fixed, from the date of order, decision or award.](2)Any private transfer or delivery of, or encumbrance or charge on, property, made or created after the issue of the certificate of the Registrar or any person authorised by him, as the case may be, under sub-section (1), shall be null and void as against the society on whose application the said certificate was issued.
