Section 118 in Rajasthan Co-operative Societies Act, 1965
118. Execution of orders, etc.
(1)Every order made by the Registrar under sub-section (2) of section 74 or under section 117, every decision or award made under section 77, every order made by the liquidator under section 80 and every order made by the Tribunal under sections 123, 125, 126 or 127 and every order made under section 124, shall, if not carried out,-(a)on a certificate signed by the Registrar, or any person authorised by him in this behalf, be deemed to be a decree of a civil court and shall be executed in the same manner as a decree of such court: or(b)be executed according to the law' and under the rules for the time being in force for the recovery of arrears of land revenue:Provided that any application for the recovery in such manner of any sum shall be made,-(i)to the Collector and shall be accompanied by a certificate signed by the Registrar or by any person authorised by him in this behalf:(ii)within twelve years from the date fixed in the order, decision or award and if no such date is fixed, from the date of the order, decision or award, as the case may be; or(c)be executed by the Registrar or any other person subordinate to him empowered by the Registrar in this behalf by the attachment and sale or sale without attachment, of any property of the person or a co-operative society against whom the order, decision or award has been obtained or passed.(2)Any private transfer or delivery of, or encumbrance or charge on, property made or created after the issue of the certificate of the Registrar or any person authorised by him, as the case may be, under sub-section (1) shall be null and void as against the society on whose application the said certificate was issued.
