Section 51 in The Bihar Co-operative Societies Act, 1935
51. Enforcement of orders.
- Orders passed under Sections 44, 48 and 50 shall in addition to any other method of enforcement provided under this Act, on application be enforced as follows:-(a)when passed by the Registrar, a liquidator or by an arbitrator or arbitrators, by any Civil Court having local jurisdiction in the same manner as a decree of such Court:(b)when passed by the District Judge, in the same manner as a decree of the District Judge made in the suit pending before him.
