Section 100 in The Orissa Co-operative Societies Act, 1962
100. Sections 102, 103 and 104 of the Transfer of Property Act, 1882 to apply to notices under this Chapter.
- The provisions of Sections 102 and 103 of the Transfer of Property Act, 4 of 1882 and of any rules made by the High Court under Section 104 of that Act, for carrying out the purposes of the said section shall, so far as may be, apply in respect of all notices to be served under this Chapter.
