Section 122 in West Bengal Co-operative Societies Act, 2006
122. Power to bring mortgaged property to sale and deliver possession in respect of property sold without intervention of court.
- Notwithstanding anything contained in any other law for the time being in force, where a power of sale and delivery of possession in respect of the property sold, without the intervention of any court is expressly conferred on a Co-operative agriculture and rural development bank or a Central Co-operative bank or a primary co-operative bank or an apex housing society, or primary housing society or financing bank or primary agricultural credit co-operative society by a mortgage deed in favour of the bank or the society, as the case may, if any instalment under such mortgage is not paid in full on the date on which it falls due, the board of directors of the bank or the society, as the case may be, shall, in addition to any other remedy available to it, have the power, subject to the provisions of this Act and the rules, to bring the mortgage property to sale and to deliver possession of the property sold to the purchaser without the intervention of any court.
