Section 13(10) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
(10)Where dues of the secured creditor are not fully satisfied with the sale proceeds of the secured assets, the secured creditor may file an application in the form and manner as may be prescribed to the Debts Recovery Tribunal having jurisdiction or a competent Court, as the case may be, for recovery of the balance amount from the borrower.
