AIR 1953 CALCUTTA 140

Calcutta High Court

Hon'ble Judge(s): B. P. Mookerjee, Lahiri , JJ

(A) Societies Registration Act (21 of 1860) , S.5, S.6— Property held by trustees of unregistered Society becomes property of society after its registration. The property which was vested in the trustees of an unregistered society before registration of the Society becomes as from after the registration of the Society the property "belonging to the society" and must be deemed to be the property of the society. As a matter of fact, and strictly speaking, there is no transfer of ownership. That which belonged to an unregistered Society continues after the change in status of that Society on being registered, as belonging to the registered Society.(Para 28) Anno : Soci. Reg. Act, S.6 N.2. (B) Societies Registration Act (21 of 1860) , S.6— By R.15(h) of Society, Executive Committee of Society empowered to delegate, to officebearers or trustees, power to institute, conduct, defend, compound etc., legal proceedings for or against Society - Sub-rule held not ultra vires - Delegation to one of trustees and suit as framed, held in order. (Para 37 39) Anno : Soci. Reg. Act, S.6 N.1. .....