Section 75(10) in The Tamil Nadu Co-Operative Societies Act, 1983
(10)Any sum to be contributed under sub-section (8) or sub-section (9) may be recovered as if it were an arrears of land revenue and for the purposes of such recovery, the Registrar shall have the powers of a Collector under the Tamil Nadu Revenue Recovery Act, 1864 (Tamil Nadu Act II of 1864).
