Andhra Pradesh Co-operative Societies (Amendment) Act, 1991*
| [Andhra Pradesh Act No. 3 of 1991] | [19th January, 1990] |
An Act further to amend the Andhra Pradesh Co-operative Societies Act, 1964.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Firty-first year of the Republic of India, as follows:-
* Received the assent of the Governor on the 19-01-1990. For statement of object and reasons please see the Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated 25-09-1990 at page 3.
1. Short title.- This Act may be called the Andhra Pradesh Co-operative Societies (Amendment) Act, 1991.
2. Insertion of new Section 70A.- In the Andhra Pradesh Co-operative Societies Act, 1964 (Act 7 of 1964) after section 70, the following new section shall be inserted, namely:-
"70A. Execution of non-monetary orders etc.-Every order or decision of a non-monetary nature made under the provisions of section 62, section 76, section 77, or section 78, shall be executed by the Civil Court having jurisdiction, as if such order or decision is a decree of that Court on a certificate issued by the Registrar or any person authorised by him in this behalf."