Section 102 in Mizoram Cooperative Societies Act, 2006
102. Attachment before award or order and interlocutory orders.
(1)Where a co-operative dispute has been referred to Registrar or persons authorised by him or arbitrator hears a person against whom charges are framed under section 95. is satisfied on inquiry or otherwise that such person with the intent 0 defeat or obstruct the execution of any award passed or carrying out any order made already is about to dispose of or remove the whole or any pall of the property from its or his jurisdiction. the Registrar or arbitrator or persons authorized by Registrar may unless adequate security is furnished direct conditional attachment of the said property and such attachment shall have the same effect as if it was made by a competent Civil Court.(2)Where upon the property attached as per sub-section (1), the Registrar or persons authorized by him or the arbitrator as the case may be shall issue a notice calling upon such person whose property is so attached to furnish adequate security within a specified period and if the person so directed fails to provide adequate security so demanded the authority who issued the notice, may direct the disposal of the property so attached towards the claim awarded, if any.(3)The Registrar or persons authorized by Registrar or the arbitrator may, in order to prevent the ends of justice being defeated, make appropriate interlocutory orders as may appear to be just, proper and convenient pending decision in any co-operative dispute referred under Section 97 or 98.
