Section 26(1) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(1)Notwithstanding anything contained in the Transfer of Property Act, 1882(4 of 1882) or any other law for the time being in force, where a gehan or mortgage or hypothecation has been created or executed moveable or immoveable property in accordance with the provisions of sub-section (1) of section 12 in favour-of the Agriculture and Rural Development Rank or a Primary Agriculture and Rural Development Bank, the Board or the, Committee of such bank or any person authorised by the Board or such Committee shall, in case of default in the payment of sums due to the bank, have power, in addition to any other remedy available to the Primary Agriculture and Rural Development Bank to bring to sale the property to which Gehan or mortgage or hypothecation relates without intervention of the court.
