Section 106(1) in Mizoram Cooperative Societies Act, 2006
(1)The Registrar based an application made by co-operative far recovery of arrears of any sum advanced by it to any of its members or any co-operative, including co-operative bank, credit co-operative and salary earners co-operative, far the recovery of arrears of its dues as the state government may notify in the official gazette, may after making such inquiry as deemed fit, grant a certificate far recovery of the amount stated therein to be due as arrears of land revenue.
