Section 30(2) in Jammu and Kashmir Co-operative Societies Rules, 2001
(2)The provision of sub-rule (1) shall not apply:-(a)to immovable property purchased:-(i)by a Co-operative Society at a sale held in execution of a decree obtained by it, for the recovery of any sum due to it, or(ii)by a financing bank at a sale held in execution of a decree obtained by a Co-operative Society financed by it, for the recovery of any sum due to such society or at a sale brought about by the liquidator of such society;(b)to the purchase or lease of lands or purchase, construction or renewal of buildings by a Co-operative Society.whose objections according to its bye-laws include such purchase, lease, construction or renewal.
