Section 83(2) in The Meghalaya Co-operative Societies Act
(2)Notwithstanding anything contained in sub-section (1), all the said dues shall also be recoverable as a public demand in accordance with the procedure laid down in the Public Demands Recovery Act, (Bengal Act III of 1913 as adapted by Meghalaya), on a written requisition sent to the certificate officer in the prescribed from over the signature of the Registrar or of such gazetted officer as may have powers delegated to him by the Registrar in this behalf.Explanation. - The certificate officer means the officer so defined in and the prescribed form means the form so prescribed under the Public Demands Recovery Act.
