Section 97 in Karnataka Co-Operative Societies Act, 1959
97. Sections 102, 103 and 104 of the Transfer of Property Act, 1882, to apply to notices under this Chapter.
- The provisions of sections 102 and 103 of the Transfer of Property Act 1882 (Central Act IV of 1882), and of any rules made by the High Court under section 104 of that Act for carrying out the purposes of the said sections, shall apply, so far as may be, in respect of all notices to be served under this Chapter.
