Section 124(5) in The Delhi Co-operative Societies Rules, 2007
(5)If the application mentioned in sub-rule (4) is complete in all respect and is accompanied by all the documents, the same shall be entered in the Demand Register and given a distinctive case number and shall be dealt with by the Recovery Officer as if it is a suit filed by the decree-holder against the judgment-debtor. This case number shall be quoted in all process issued in the case from time to time. The Recovery Officer shall thereafter issue various processes for the recovery of the decretal amount according to the Land Revenue Code.
