Section 100(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)Where property is transferred to the society under the foregoing sub-section or where property is sold under section 98 [101 or 137] [This words and figures were substituted by Maharashtra 3 of 1974, Section 29(b).], the Court, the Collector, or the Registrar, as the case may be, may, in accordance with the rules, place the society or the purchaser, as the case may be, in possession of the property transferred or sold.
