Section 103 in Jammu and Kashmir Co-Operative Societies Act, 1989
103. Title of purchaser not to be questioned on the ground of irregularity etc.
- Where any property is sold in the exercise or purchased in exercise of a power of sale under section 99 the title of the purchaser shall not be questioned on the grounds that-(a)the circumstances required for authorising the sale had not arisen; or(b)due notice of the sale was not given; or(c)the power of the sale was otherwise improperly or irregularly exercised; but any person who has suffered any damage by an unauthorised, improper or irregular exercise of any such power shall have a remedy in damages against the Agriculture and Rural Development Bank.
