Section 39 in The Orissa State Financial Corporation General Regulations, 2003
39. Title of purchaser and allottee of forfeiture shares.
- The Corporation may receive the consideration if any given for the share on any sell, reallotment or other disposition thereof and the person to whom such share is sold, reallotted or disposed of may be registered as the holder of the share and shall not be bound to see to the application and consideration if any nor shall his title to the share be affected by any irregularity or invalidity in the proceedings reallotment or to her disposal of the share and the remedy of any person aggrieved by the sale shall be in damages only and against the Corporation exclusively :
