Section 104(2) in Arunachal Pradesh Co-operative Societies Act, 1978
(2)Where property is transferred to the society under the foregoing sub-section, or where property is sold under Section 102, the Court, the Collector, the Deputy Commissioner or the Registrar, as the case may be, may, in accordance with the rules, place the society or the purchaser, as the case may be, in possession of the property transferred or sold.
