Section 105(1) in The Gujarat Co-Operative Societies Act, 1961
(1)When in execution of an order sought to be executed under Section 103 any property cannot be sold for want of buyers, if such property is in occupancy of the defaulter, or of some person in his behalf, or of such person claiming under a title created by the defaulter subsequent to the issue of the certificate of the Registrar, Liquidator or the Assistant Registrar, under clause (a) or (b) of Section 103, the Court or the Collector or the Registrar, as the case may be, may direct that the said property or any portion thereof shall be transferred to the society which has applied for the execution of the said order, in the manner prescribed.
