Section 89C(3) in Karnataka Co-Operative Societies Act, 1959
(3)Where any property is sold in the exercise or purported exercise of a power of sale under [section 89] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.], the title of the purchaser shall not be questioned on the ground that the circumstances required for authorizing the sale had not arisen, or due notice of the sale was not given, or the power of sale was otherwise improperly or irregularly exercised:Provided that any person who suffers damage on account of unauthorized, improper or irregular exercise of such power shall have a remedy in damages against the [Agriculture and Rural Development Bank] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.].
