Section 68(3) in The Maharashtra Co-Operative Societies Act, 1960
(3)[ Where any society fails to pay the contribution within the period specified in sub-section (2), the amount of contribution due,shall be recoverable as an arrear of land revenue and on the State Federal Society making a report of such failure to the Registrar, the Registrar shall, after making such inquiry as he deems fit, grant a certificate for recovery of the amount due as an arrear of land revenue.] [This sub-section (3) was added by Maharashtra 20 of 1986, Section 24(b).]
