Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of West Bengal - Section Section 124 in West Bengal Co-operative Societies Act, 2006 124. Title of purchaser not to be questioned. - The title of purchaser of any property sold under this chapter shall not be questioned in any court by any mortgagor or his successor-in-interest.
