Section 82(1) in Haryana Co-operative Societies Act, 1984
(1)The society which has power to sell under section 75 may, appoint in writing a receiver of the produce and income of the mortgaged property or any part thereof and such receiver shall be entitled either to take possession of the property or collect its produce and income as the case may be, to retain out of any money realised by him, his expenses of management including his remuneration, if any, as fixed by the society and to apply the balance in accordance with the provision of sub section (8) of section 69-A of the Transfer of Property Act, 1882.
