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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(1) in The Punjab Co-operative Land Mortgage Banks Act, 1957

(1)The Board or Trustee may direct the Committee of a Primary Land Mortgage Bank to take action against a defaulter under section 12, or section 15 and if the Committee neglects or fails to do so the Board or the Trustee may take such action.