Section 133(3) in The Maharashtra Co-Operative Societies Act, 1960
(3)Notwithstanding anything contained in any other law for the time being in force, it shall be lawful for the [Co-operative Agriculture and Rural Multipurpose Development Bank] [These words were substituted for the words 'Agriculture and Rural Development Bank', by Maharashtra 41 of 2005, (w.e.f. 25-8-2005), Section 8.] to purchase any mortgaged or encumbered property sold under this Chapter.]
