Section 79(4) in Uttarakhand Co-Operative Societies Act, 2003
(4)All cases, local rates, rent or land revenue payable by a member of a co-operative farming society, in respect of the land held by the society under sub section (1) may, as from the date of registration of the society, be recovered from it, any amount so paid by the society on behalf of a member shall be recovered by it from that member.
