Section 44(3) in The M.P. Co-Operative Societies Act, 1960
(3)[ No investment of any of its funds in immovable property, other than funds created for specified purposes, shall be made by a society other than a housing society without the approval of the Registrar] [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].].
