Section 100(1) in The Maharashtra Cooperative Societies Rules, 1961
(1)When the sale of the mortgaged property has been effected by a [Cooperative Agriculture and Rural Multipurpose Development Bank] [Substituted 'Land Development Bank' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] under Section 133 and the purchase amount has been received from the purchaser, the Bank shall submit a report of the sale immediately to the [State Co-operative Agriculture and Rural Multipurpose Development Bank] [Substituted 'State Land Development Bank' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] and the Registrar as required by sub-section (1) of Section 134.
