Section 34 in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
34. Title of purchaser not to be impeached on the ground of irregularity etc.
- When a sale purported to have been made in exercise of the power of sale given by section 26 has been confirmed under sub-section (3) of section 28, the title of the purchaser shall not be impeachable on the ground that no case had arisen to authorise the sale or that due notice was not given or that the power was otherwise improperly or irregularly exercised but any person dandified by an unauthorised or improper or irregular exercise of the power shall have his remedy in damages against the [Agriculture and Rural Development Bank.] [Substituted for 'Land Development Bank' vide H.P. Act No 16 of 1987 w.e.f. 16-11-1987.]
