Section 118 in The Tamil Nadu Co-Operative Societies Act, 1983
118. Recovery of moneys due to Primary [Agriculture and Rural] [Substituted by section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development Banks by distraint and sale of produce.
- If any instalment payable under a mortgage executed in favour of a Primary Agriculture and Rural Development Bank or any part of such instalment remains unpaid for more than one month from the date on which it fell due, the board of the Primary [Agriculture and Rural] [Substituted by section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development Bank, may in addition to any other remedy available to the Primary [Agriculture and Rural] [Substituted by section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development Bank, apply to the Registrar for the recovery of such instalment or part thereof by distraint and sale of the produce of the mortgaged land including the standing crops thereon. On receipt of such application, the Registrar or any person authorised by the Registrar in this behalf may, notwithstanding anything contained in the Transfer of Property Act, 1882 (Central Act IV of 1882) take action to distrain and sell such produce in the manner prescribed.
