Section 22 in The Maharashtra Non-Trading Corporations Act, 1959
22. Power of Registrar to rectify register of members.
(1)If–(a)the name of any person is, without sufficient cause, entered in or omitted from the register of members of a corporation; or(b)default is made, or unnecessary delay takes place, in entering on the register the fact of any person having become, or ceased to be, a member, the person aggrieved, or any member of the corporation or the corporation may apply to the Registrar for rectification of the register.(2)The Registrar may either reject the application or order rectification of the register; and in the latter case, may direct the corporation to pay the damages, if any, sustained by any party aggrieved:Provided that where in the disposal of such application any complicated question of law arises the Registrar may direct the parties to a Civil Court.
