Section 129 in Tamil Nadu Co-operative Societies Rules, 1988
129. Confirmation of sale and issue of sale certificate.
(1)On the expiration of thirty days from the date of sale, if no application to have the sale set aside is made under rule 127 or under sub-rule (1) of rule 128 or if such application has been, made and rejected, the said Registrar shall make an order confirming the sale:Provided that if he shall have reason to think that the sale ought to be set aside notwithstanding that no such application has been made or on grounds other than those alleged in any application which has been made and rejected, he may, after recording his reasons in writing, set aside the sale.(2)Whenever the sale of any immovable property is not so confirmed or is set aside, the deposit or the purchase money, as the case may be, shall be returned to the purchaser.(3)After the confirmation of any such sale, the said Registrar shall grant a certificate of sale bearing his seal and signature, to the purchaser.(4)Such certificate shall state the property sold and the name of the purchaser, and it shall be conclusive evidence of the fact of the purchase in all Courts and Tribunals where it may be necessary to prove it and no proof of the seal or signature of the Registrar shall be necessary unless the authority before whom it is produced shall have reason to doubt its genuineness.
