Section 89(3) in Karnataka Co-Operative Societies Act, 1959
(3)[ Notwithstanding anything contained in any law for the time being in force, it shall be lawful for [an] [Substituted by Act 40 of 1964 w.e.f. 26.06.1965.] [Agriculture and Rural Development Bank] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.] or the [State Agriculture and Rural Development Bank] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.] to purchase any mortgaged property sold under this Chapter.]
