Section 89 in Haryana Co-operative Societies Act, 1984
89. [ Acquisition or disposal of property. [Substituted by Haryana Act No. 18 of 2007.]
- No co-operative society shall purchase, acquire, lease, sell any land or construct any building or other immovable assets of the society except with the prior approval of the Registrar.] [Added by Haryana Act No. 19 of 2006.].
