Section 44AA in The Bihar Co-operative Societies Act, 1935
44AA. Title of purchaser not to be questioned on ground of irregularities, etc.
- Where any property is sold in exercise of power of sale under this Chapter, the title of the purchaser shall not be questioned on the ground that-(a)the circumstances required for authorising the sale had not arisen;(b)due notice of the sale was not given; or(c)the power of sale was otherwise improperly or irregularly exercised; but any person who has suffered any damage by an unauthorised, improper or irregular exercise of such power is entitled to have a remedy in damage against the Land Development Bank.
