Section 11 in The M.P. Krishi Udhar Pravartan Tatha Prakiran Upabandha (Bank) Adhiniyam, 1972
11. Recovery of dues of bank through prescribed authority.
(1)An official of the State Government notified by the State Government as the prescribed authority for the purpose of this section may, on the application of a Bank, make an order on any agriculturist or his heir or legal representative, directing the payment of any sum due to the bank on account of financial assistance availed of by the agriculturist, by the sale of any land or any interest therein or any other immovable property upon which the payment of such money is charged or mortgaged [or by attachment and sale of any other immovable property or any interest therein of such agriculturist] [Inserted by M.P. Act No. 6 of 1981 (w.e.f. 6-4-1981).] :[Provided that no order shall be made under this sub-section unless the agriculturist or the heir or legal representative of the agriculturist, as the case may be, has been served with a notice of not less than fifteen days by the prescribed authority calling upon him to pay the amount due.] [Substituted by M.P. Act No. 6 of 1981 (w.e.f. 6-4-1981).][x x x] [Omitted by M.P. Act No. 6 of 1981 (w.e.f. 6-4-1981).](3)Nothing in this section shall debar a bank from seeking to enforce its rights in any other manner open to it under any other law for the time being in force.
