Section 139(1) in The Gujarat Co-Operative Societies Act, 1961
(1)Notwithstanding anything contained in Sections 96 and 103 on an application made by a [Land Development Bank] [Substituted for the words 'Land Mortgage Bank' by Gujarat 24 of 1964] for the recovery of arrears of any sum advanced by it to any of its members and on its furnishing a statement of accounts in respect of the arrears, the Registrar may, after making such enquires as he deemed fit, grant a certificate for the recovery of the amount stated therein to be due as arrears.
