Section 94 in The Orissa Co-operative Societies Act, 1962
94. Title of purchaser not to be questioned.
- Where any property is sold in exercise or purported exercise of a power of sale under Section 90 or 91, the title of the purchaser shall not be questioned on the ground that-(a)the circumstances required for authorising the sale had not arisen;(b)due notice of the sale was not given; or(c)the power of sale was otherwise improperly or irregularly exercised; but any person who has suffered any damage by an unauthorised, improper or irregular exercise of any such power shall have a remedy in damages against the [State Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5, dated 4.11.1994.] or, as the case may be, the [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5, dated 4.11.1994.].
