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Bombay HC: Registrar Lacks Authority to Decide Title Disputes under Maharashtra Co-Operative Act - (22 Jul 2026)

TRUSTS AND SOCIETIES

Bombay HC held that Registrar's powers under Section 79 of Maharashtra Co-operative Societies Act are purely supervisory and cannot be exercised to decide property title or ownership disputes. It further ruled that Deputy Registrar cannot bypass statutory adjudicatory process under Section 79(2).

Tags : REGISTRAR; MAHARASHTRA CO-OPERATIVE SOCIETIES ACT; TITLE DISPUTES  

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