Section 80 in The Arunachal Pradesh Co-operative Societies Rules, 1984
80. Issue of proclamation prohibiting, private transfers of property.
- The Registrar or Liquidator when acting under Clause (a) of Section 102 shall, at the time of signing a certificate affecting any property, issue a proclamation in Form 'O' and in the case of immovable property shall also forward a copy of the proclamation to any Administrative/Revenue Officer within whose jurisdiction the property is situated, who shall cause an entry about such certificate to be made in their office record.
