Section 23(1) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(1)If any instalment payable under a [gehan created or mortgage or hypothecation] [Substituted for the words 'mortgage' vide H.P. Act No. 16 of 1987 w.e.f. 16.12.1987.] executed in favour of or transferred or deemed to be transferred under section 38 to the State Bank or any part of such instalment has remained unpaid for more than one month from the date on which it fell due, the Board may, in addition to any other remedy available to the Bank apply to the Registrar, for the recovery of such instalment or part thereof by distraint and sale of the [produce of land to which the gehan or the mortgage or hypothecation] [Substituted vide H.P. Act No. 16 of 1987 w.e.f. 16.12.1987.] relates including the standing crops thereon and other moveable property of the default.
