Section 89A in Karnataka Co-Operative Societies Act, 1959
89A. [ Confirmation of sale. [Sections 89A to 89H inserted by Act 40 of 1964 w.e.f. 26.06.1965.]
(1)On effecting the sale by an [Agriculture and Rural Development Bank] under section 89, the bank shall, in the prescribed manner submit to the [State Agriculture and Rural Development Bank] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.] and the Registrar a report setting forth the manner in which the sale has been effected and the result of the sale, and the [State Agriculture and Rural Development Bank] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.] may, with the approval of the Registrar, confirm the sale or cancel it.(2)Where the sale is effected by the [State Agriculture and Rural Development Bank] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.] or the Trustee under section 89, the [State Agriculture and Rural Development Bank] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.] or the Trustee, as the case may be, shall in the prescribed manner submit to the Registrar a report setting forth the manner in which the sale has been effected and the result of the sale, and the Registrar may confirm or cancel the sale.
