Section 176(a) in The U.P. Co-operative Societies Rules, 1968
(a)to immovable property purchased-(i)by a society at a sale held in execution of a decree, order or award obtained by it, for the recovery of any sum due to it; or(ii)by a financing bank at a sale held in execution of a decree, order or award obtained by a society (such society being indebted to the financing bank) for recovery of any sum due to such society or at a sale by or on behalf of the liquidator of such society;
