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Multi-State Cooperative Societies Act, 1984 Chapter X: Execution of Decrees, Orders and Decisions 85. Execution of decisions, etc.- Every decision or order made under section 30, section 31, section 73, section 76, section 90, section 92 or section 93 shall, if not carried out. a. on a certificate signed by the Central Registrar or any person authorised by him in writing in this behalf, be deemed to be a decree of a civil court and shall be executed in the same manner as if it were a decree of such court or b. where the decision or order provides for the recovery of money, be executed according to the law for the time being in force for the recovery of arrears of land revenue : Provided that any application for the recovery in such manner of any sum shall be made - i. to the Collector and shall be accompanied by a certificate signed by the Central Registrar or by any person authorised by him in writing in this behalf; ii. within twelve years from the date fixed, in the decision or order and if no such date is fixed from the date of the decision or order, as the case may be; or a. b. c. be executed by the Central Registrar or any persons authorised by him in writing in this behalf, by attachment and sale or sale without attachment of any property of the person or a multi-State cooperative society against whom the decision or order has been made.    |
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