Section 76A(m) in Haryana Co-operative Societies Rules, 1989
(m)At any time within thirty days from the date of the sale of immovable property and other assets, the Registrar may either suo motu. - or on the complaint of a person whose interest are affected by the sale, by getting an enquiry conducted, set-aside the sale on grounds of material irregularity or mistake or fraud in conducting the sale.
