Section 112 in Haryana Co-operative Societies Act, 1984
112. Registrar or person empowered by him to be civil court.
- The Registrar or any person empowered by him in this behalf shall be deemed, when exercising any powers under this Act for the recovery of any amount by attachment and sale or by the sale without attachment of any property or when passing any order on any application made to him for such recovery, to be civil court.
