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[Cites 0, Cited by 2] [Section 66] [Entire Act]

State of Meghalaya - Subsection

Section 66(5) in The Meghalaya Co-operative Societies Act

(5)Notwithstanding anything contained in any law for the time being in force, if any landed property is held by a liquidator as such the title over the land shall be complete as soon as the mutation of the name of his office is effaced and no Court shall question the title on the ground of dispossession, want of possession or physical delivery of possession.