Section 84A(1) in The Chhattisgarh Co-Operative Societies Act, 1960
(1)Notwithstanding anything contained in Sections 64, 69 and 78 on an application made by a co-operative housing society or Chhattisgarh State Co-operative Housing Federation or primary urban Co-operative Bank for recovery of arrears of its dues, the Registrar may, after making such enquiry as he deems fit, grant a certificate for the recovery of the amount stated therein to be due as an arrear.
