Section 122(2) in Rajasthan Co-operative Societies Act, 1965
(2)Subject to such rules as 1003 be made in this behalf and to any right, encumbrances, charges or equities lawfully subsisting in favour of any person, such property or portion thereof shall be held by the said society on such terms and conditions as may be agreed upon between the court or the Collector, as the case may be, and the said society:Provided that any private transfer or delivery of or encumbrance or charge on the property made or created after the issue of the certificate by the Registrar or any person or persons appointed and empowered under section 3 to sign such certificates, as the case may be, under section 117 shall be null and void as against the said society.
