Section 44AG in The Bihar Co-operative Societies Act, 1935
44AG. Provisions of the Transfer of Property Act, 1882 to apply to notice under this Chapter.
- The provisions of Sections 102 and 103 of the Transfer of Property Act, 1882 (4 of 1882) and of any rule made by the High Court under Section 104 of that Act for carrying out the purposes of the said sections shall apply so far as may be, in respect of all notices to be served under this Chapter.
