Section 133 in Jammu and Kashmir Co-Operative Societies Act, 1989
133. Title of purchaser not impeachable for irregularities.
- When a sale has been made in exercise of a power of sale under section 126 and a certificate has been granted under section 132 the title of the purchaser shall not be impeachable on the ground that no case had arisen to authorise the sale or that due notice was not given or that the power was otherwise improperly or irregularly exercised.
