Section 97 in The Maharashtra Cooperative Societies Rules, 1961
97. Appointment, qualifications and powers and functions of a [recovery officer] [Substituted 'sale officer' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] under Section 133.
- A [Co-operative Agriculture and Rural Multipurpose Development Bank] [Substituted 'Land Development Bank' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] may, from time to time, by a resolution of its committee, appoint any of its officers or any other person as a [recovery officer] [Substituted 'sale officer' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).], with the approval of the Registrar, for the purpose of effecting sale of mortgaged property under Section 133. Such [recovery officer] [Substituted 'sale officer' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] shall exercise the same powers and functions as are conferred upon a Recovery Officer and a [recovery officer] [Substituted 'sale officer' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] under these rules.
