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[Cites 0, Cited by 0] [Section 45(3)] [Section 45] [Entire Act]

State of Karnataka - Subsection

Section 45(3)(a) in The Karnataka Souharda Sahakari Act, 1997

(a)If the Registrar or any other person to whom a dispute is referred is satisfied that a person, whether he be a member of the Co-operative or the Federal Co-operative or not, has acquired any interest in the property of a person who is a party to a dispute he may order that the person who has acquired the interest in the property may join as a party to the dispute and any decision that may be passed on the reference by the Registrar or his nominee or any other person shall be binding on the party so joined, in the same manner as if he were an original party to the dispute.