Section 15(11) in The M.P. Sahakari Krishi Aur Gramin Vikas Bank Rules, 2001
(11)Where on an application made in this behalf it is proved to the satisfaction of any Civil Court of competent jurisdiction that any property which has been distrained under these rules has forcibly or clandestinely removed by any person, the Court may order forthwith such property to be restored to the distrainer.Explanation :- For the purpose of this clause, "Civil Court of Competent Jurisdiction" shall mean the Civil Court which would have jurisdiction to entertain a suit to enforce the mortgage.
