Section 134 in The Manipur Co-operative Societies Act, 1976
134. Confirmation of sale.
(1)On effecting the sale by a land development bank under Section 133, the bank shall, in the prescribed manner, submit to the State Land Development Bank and the Registrar a report setting forth the manner in which the sale has been effected and the result of the sale, and the State Land Development Bank may, with the approval of the Registrar, confirm the state or cancel it.(2)Where the sale is effected by the State Land Development Bank or the Trustee under Section 133, 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 it.
