Section 136(1) in The Gujarat Co-Operative Societies Act, 1961
(1)On effecting a sale under Section 134, the [Primary Land Development Bank] [Substituted for the words 'Primary Land Mortgage Bank' by Gujarat 24 of 1964] shall in the prescribed manner, submit to the [State Land Development Bank] [Substituted for the words 'State Land Mortgage Bank' by Gujarat 24 of 1964] 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 Land Development Bank] [Substituted for the words 'State Land Mortgage Bank' by Gujarat 24 of 1964] may, with the approval of the Registrar, confirm the sale or cancel it.
