Section 107(2) in Rajasthan Co-operative Societies Act, 1965
(2)Where the sale is effected by the State Land Development Bank or the Trustee under section 106. the State Land Development Bank or the Trustee, as the case may be, shall in the prescribed manner, submit to the Registrar, a report setting forth the manner in which the sale has been effected and the result of the sale and the Registrar may confirm or cancel the sale:Provided that where the Registrar is the Trustee, he shall submit such report to the Government and the Government may confirm the sale or cancel it.
