Section 107 in Andhra Pradesh Co-Operative Societies Act, 1964
107. Title of purchaser not to be questioned on ground of irregularity, etc.
- Whereas any property is sold in the exercise or purported exercise of a power of a sale under Section 104, the title of the purchaser shall not be questioned on the ground that-(a)the circumstances required for authorising the sale had not arisen, or(b)due notice of the sale was not given, or(c)the power of sale was otherwise improperly or irregularly exercised ; but any person who has suffered any damage by an unauthorised, improper or irregular exercise of any such power is entitled to have a remedy in damages against the [Financing Bank/Primary Agricultural Co-operative Society] [Substituted by Andhra Pradesh Act No. 1 of 1987.].
