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[Cites 0, Cited by 0] [Section 44X] [Entire Act]

State of Bihar - Subsection

Section 44X(3) in The Bihar Co-operative Societies Act, 1935

(3)Where the Registrar is the Trustee and has taken action pursuant to subsection (1) of section 44-W, he may confirm or cancel the sale of the mortgaged property of his own motion or on the application of a Land Development Bank within one hundred and twenty days from the date.