Section 52 in Jharkhand Co-operative Societies Act, 2008
52. Recovery of sums due.
- Any sum payable by any person or by any registered society including the Self Supporting Society -a. as fees for an audit held under section 33,b. in accordance with an order of the Registrar under section 39 apportioning the costs of an inquiry or inspections,c. in accordance with an order passed under section 40,d. in accordance with an order of the Registrar, the State Cooperative Tribunal, Co-operative Forum or of a liquidator passed under section 44,e. in accordance with an order, decision or award passed or made under section 48 orf. As an amount due from member, past member or the nominee, heirs, or legal representative of the deceased member of a primary co-operative society, shall be recoverable, as a public demand in any area, in which the Jharkhand Public Demands Recovery Act, 1914 is in force or as an arrear of land revenue throughout the whole of the State and the Registrar or other person authorized by him in this behalf, shall be deemed to be the person to whom such public demand is due or to whom such arrear of land revenue is payable.
