Section 103 in The Orissa Co-operative Societies Act, 1962
103. Execution of order, etc.
- [(1) Every order made under Section 67, Sub-Section (1) of Section 102 or Sub-Section (1) of Section 108, every decision or award made under Section 70, and every order made under Secs. 75, 109, 111, 112, 113 and 114 shall, if not carried out -(a)on a certificate signed by the [Registrar], or any person authorised by him in that 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 to the Collector 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, and shall be accompanied by a certificate signed by the [Registrar] [Substituted vide O.G.E. No. 1832 dated 27.12.2004. Section 10(i) (O.A. No. 11 of 2004).] or any person authorised by him in that behalf; or(c)be executed by the [Registrar] [Substituted vide O.G.E. No. 1832 dated 27.12.2004. Section 10(i) (O.A. No. 11 of 2004).] or any person empowered by him in that behalf by the attachment and sale, or sale without attachment of any property of the person or a Society against whom the order, decision or award has been obtained or passed;](2)The provisions of Clause (c) of Sub-Section (1) shall apply with such modifications, if any, as may be directed by the State Government, in regard to the recovery of like sums due to Societies registered or deemed to be registered in any other State of India under any law relating to Societies for the time being in force in that State as if such Societies had been registered in the State of Orissa under this Act.(3)In the case of recovery under Clause (b) of Sub-Section (1), the [Registrar] [Substituted vide O.G.E. No. 1832 dated 27.12.2004,Section 10(i) (O.A. No. 11 of 2004).] or any person [empowered] [Substituted by Orissa Act 28 of 1991, Section 44(b) dated 31.12.1991, w.e.f. 1.5.1993.] by him in this behalf by general or special order shall be deemed to be the person to whom the arrears of land revenue, as the case may be, is due or payable.(4)The provisions contained in the Schedule shall apply in respect of execution proceedings taken under Clause (c) of Sub-Section (1).(5)[ * * *] [Omitted vide O.G.E. No. 1832 dated 27.12.2004 Section 10(ii) (O.A. No. 11 of 2004).]
