Section 56A in Kerala Cooperative Societies Act, 1969
56A. [ Disposal of non-banking assets. [Inserted by Kerala Act No. 22 of 2013, dated 25.4.2013.]
- The immovable property acquired by a society through a sale by the sale officer or through any legal proceedings for realisation of loan amount shall be disposed of by the society within seven years from the date of acquisition with prior sanction of the General body and the Registrar.]
