Section 105(2) in The Gujarat Co-Operative Societies Act, 1961
(2)Where property is transferred to the society under sub-section (1), or is sold under the provisions of Section 103, the Court, the Collector or the Registrar, as the case may be, may, in accordance with the rules, place the society or the purchaser, as the case may be, in possession of the property transferred or sold.
