Section 44S in The Bihar Co-operative Societies Act, 1935
44S. Collector to make recoveries during certain period.
(1)During such period as the State Government may, by general or special order, notifying in the Official Gazette, it shall be competent for the Collector, on application being made to him in this behalf by a Land Development Bank, to recover all sums due to the Bank, including the cost of such recovery.(2)The Collector or any person specially authorised by him in this behalf, shall recover all sums due to a Land Development Bank in the following order and manner, namely:-(a)from the borrower as if they were in arrears of land revenue due by him.(b)out of the land for the benefit of which the loan has been granted as if they were arrears of land revenue in respect of that land.(c)from a surety, if any, as if they were arrears of land revenue due by him;(d)out of the property comprised in the collateral security, if any according to the procedure for the realisation of land revenue by the sale of immovable property other than the land on which the revenue is due.(3)the provisions of this section shall be subject to any tenancy law for the time being in force.
