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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Tamilnadu - Subsection

Section 131(1) in Tamil Nadu Co-operative Societies Rules, 1988

(1)Where an immovable property purchased by a society as decree-holder is in its possession, the society may, with the prior approval of the Registrar and subject to such conditions as may be imposed by him, reconvey such property to the original owner on an application in writing made in this behalf.