Section 90(2) in Rajasthan Co-operative Societies Rules, 2003
(2)When the sale of the mortgaged property has been effected by the State Land Development Bank or the Trustee under section 89 and the purchase amount has been received from the purchaser, the State Land Development Bank or the Trustee, as the case may be, shall submit a report of sale immediately to the Registrar as required under sub-section (2) of section 90.
