Section 68(5) in The Maharashtra Co-Operative Societies Act, 1960
(5)Notwithstanding anything contained in sub-section (4), any amount due on the date of commencement of the Maharashtra Co-operative Societies (Amendment) Act, 2013, shall be recoverable as an arrear of land revenue and upon the request of the State Federal Society, 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.] [Sub-sections (4) and (5) were Inserted by Maharashtra Act No. 16 of 2013 date 13-8-2013, Section 21, (w.e.f. 14-2-2013).]
