LexSection 7 — Power of Registrar to decide certain questions.
The Co-operative Societies Act, 1912
When any question arises whether for the purposes of this Act a person is an agriculturist or a non-agriculturist, or whether any person is a resident in a town or village or group of villages, or whether two or more villages shall be considered to form a group, or whether any person belongs to any particular tribe, class, caste or occupation, the question shall be decided by the Registrar, whose decision shall be final.Open in Lexace · Ask the AI about this section