Section 129(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)On the expiration of thirty days from the date of sale, if no application to have the sale set aside is made under rule 127 or under sub-rule (1) of rule 128 or if such application has been, made and rejected, the said Registrar shall make an order confirming the sale:Provided that if he shall have reason to think that the sale ought to be set aside notwithstanding that no such application has been made or on grounds other than those alleged in any application which has been made and rejected, he may, after recording his reasons in writing, set aside the sale.
