Section 138(3) in The Gujarat Co-Operative Societies Act, 1961
(3)Where any property is sold in the exercise or purported exercise of power of sale under Section 134, the title of the purchaser shall not be questioned on the ground that the circumstances required for authorising the sale had not arisen, or due notice of the sale was not given, or the power of sale was otherwise improperly or irregularly exercised.
