Section 83(11) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(11)The society shall forthwith report any transfer of property under sub-Clause (b) or (c) of Clause (ii) of sub-rule (8) of this rule to the authority to be specified by the Registrar for information and entry in the respective Registrar of the Panchayat, Anchal Samiti in which the society is situated.
