Section 101 in The Tripura Co-operative Societies Act, 1974
101. Money how recovered.
- Every order passed by the Registrar or a person authorised by him under Section 88, or by the Registrar, his nominee or board of nominees under Section 97 or Section 98, every order passed in appeal under Section 100, every order passed by a Liquidator under Section 108, every order passed by the Government in appeal against orders passed under Section 105 and every order passed in revision under Section 153 shall, if not carried out-(a)on a certificate signed by the Registrar or a liquidator, 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 such sum shall be made to the Collector and shall be accompanied by a certificate signed by the Registrar, or by the Deputy Registrar or by an Assistant Registrar to whom the said power has been delegated by the Registrar. Such application shall be made within twelve months from the date fixed in the order and if no such date is fixed, from the date of the order.
