Section 31(2) in The Chhattisgarh Co-operative Societies Rules, 1962
(2)The provisions of sub-rule (1) shall not apply-(a)to immovable property purchased-(i)by a society at a sale held in execution of a decree obtained by it, for the recovery of any sum due to it; or(ii)by a financing bank at a sale held in execution of a decree obtained by a society financed by it, for the recovery of any sum due to such society or at a sale brought about by the liquidator of such society; or(b)to the purchase or lease of lands or purchase, construction or renewal of buildings by a society whose objects according to its bye-laws include such purchase, lease construction or renewal.
