Section 100 in The Maharashtra Cooperative Societies Rules, 1961
100. Submission of report for confirmation of sale under Section 134.
(1)When the sale of the mortgaged property has been effected by a [Cooperative Agriculture and Rural Multipurpose Development Bank] [Substituted 'Land Development Bank' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] under Section 133 and the purchase amount has been received from the purchaser, the Bank shall submit a report of the sale immediately to the [State Co-operative Agriculture and Rural Multipurpose Development Bank] [Substituted 'State Land Development Bank' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] and the Registrar as required by sub-section (1) of Section 134.(2)When the sale of the mortgaged property has been effected by the [State Co-operative Agriculture and Rural Multipurpose Development Bank] [Substituted 'State Land Development Bank' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] or the Trustee under Section 133 and the purchase amount has been received from the purchaser, the [State Co-operative Agriculture and Rural Multipurpose Development Bank] [Substituted 'State Land Development Bank' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] or the Trustee, as the case may be, shall submit a report of sale immediately to the Registrar as required under subsection (2) of Section 134.(3)The report referred to in sub-rules (i) and (2) shall contain, amongst other details, the following specific particulars :-(a)brief account of the circumstances which rendered the sale necessary;(b)full details showing how the provisions of clauses (a), (b)(i) to (iv) and (c) of the proviso to sub-section (1) of Section 133 have been complied with;(c)full details showing how the procedure laid down in Rule 107 for holding the sale of immovable property has been followed;(d)name of the [recovery officer] [Substituted 'sale officer' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).];(e)place of sale;(f)date of sale;(g)description of property sold;(h)name of purchaser and his address;(i)value realised;(j)cost of sale; and(k)date of receipt of purchase money from the purchaser.(4)The [State Co-operative Agriculture and Rural Multipurpose Development Bank] [Substituted 'State Land Development Bank' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] or the Registrar may call for any clarification deemed necessary from the [Cooperative Agriculture and Rural Multipurpose Development Bank] [Substituted 'Land Development Bank' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] and satisfy itself or himself that the sale has properly been conducted and the [Cooperative Agriculture and Rural Multipurpose Development Bank] [Substituted 'Land Development Bank' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] shall furnish the same forthwith. Similarly, the Registrar may call for any clarification from the [State Co-operative Agriculture and Rural Multipurpose Development Bank] [Substituted 'State Land Development Bank' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] or the Trustee for the same purpose and such clarification shall be furnished forthwith by the [State Co-operative Agriculture and Rural Multipurpose Development Bank] [Substituted 'State Land Development Bank' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] or the Trustee as the case may be.
