Section 21 in The M.P. Society Registrikaran Adhiniyam, 1973
21. Society not to acquire or sell or transfer immovable property without prior permission of Registrar.
- [(1)] [Re-numbered by M.P. Act No. 29 of 1998.] No immovable property shall be acquired or transferred by sale, gift or otherwise by the society without the prior permission of the Registrar in writing.(2)[ The property acquired or transferred shall not be utilised for any object other than the object of the society unless permission from the Registrar has been obtained and in case of gift written consent of the donor has also been obtained.(3)The application for permission under sub-sections (1) and (2) shall be in such form with such documents together with such fee as may be prescribed.(4)Where the society violates the provisions of sub-section (1) or (2), the society shall he liable to deposit such amount as may be prescribed within three months from the date of notice issued by the Registrar and if the society fails to deposit the amount within the aforesaid time, the society shall be treated as defunct under Section 34.] [Inserted by M.P. Act No. 29 of 1998.]
