Section 133A in The Maharashtra Co-Operative Societies Act, 1960
133A. [ Mortgaged or encumbered property of Tribal and to be sold to non-Tribal at public auction under section 133. [Section 133A was inserted by Maharashtra 5 of 1990, Section 17.]
- Notwithstanding anything contained in this Act or in any other law for the time being in force, where the mortgaged or encumbered property belongs to a Tribal, it shall not be sold to any non-Tribal bidder at public auction under section 133 or otherwise transferred to a non-tribal under the provisions of this Act.]
