Section 100(4) in The Maharashtra Cooperative Societies Rules, 1961
(4)The [State Co-operative Agriculture and Rural Multipurpose Development Bank] [Substituted 'State Land Development Bank' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] or the Registrar may call for any clarification deemed necessary from the [Cooperative Agriculture and Rural Multipurpose Development Bank] [Substituted 'Land Development Bank' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] and satisfy itself or himself that the sale has properly been conducted and the [Cooperative Agriculture and Rural Multipurpose Development Bank] [Substituted 'Land Development Bank' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] shall furnish the same forthwith. Similarly, the Registrar may call for any clarification from the [State Co-operative Agriculture and Rural Multipurpose Development Bank] [Substituted 'State Land Development Bank' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] or the Trustee for the same purpose and such clarification shall be furnished forthwith by the [State Co-operative Agriculture and Rural Multipurpose Development Bank] [Substituted 'State Land Development Bank' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] or the Trustee as the case may be.
