Section 100(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)When in any execution of an order sought to be executed under section 98, [or the recovery of any amount under section 101 or section 137] [These words and figures were inserted by Maharashtra 3 of 1974, Section 29(a)(i) and (ii).], any property cannot be sold for want of buyers, if such property is in occupancy of the defaulter, or of some person in his behalf, or of some person claiming under a title created by the defaulter subsequently to the issue of the certificate of the Registrar, [Court] [This words was inserted by Maharashtra 18 of 1982, Section 13.], Liquidator or the Assistant Registrar, under clause (a) or (b) of section 98, [or under section 101 or 137] [This words and figures were substituted by Maharashtra 3 of 1974, Section 29(b).], the Court or the Collector or the Registrar, as the case may be, may, notwithstanding anything contained in any law for the time being in force, direct that the said property or any portion thereof shall be transferred to the society which has applied for the execution of the said order, in the manner prescribed.
