Section 14 in The Karnataka Societies Registration Act, 1960.
14. Property of society how vested.-
The property, movable and immovable, belonging to a society registered under this Act, if not, vested in trustees, shall be deemed to be vested, for the time being in the governing body of such society, and in all proceedings, civil and criminal, the property may be described as the property of the governing body of such society by their proper title.
