Section 8A in Haryana Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1973
8A. [ Recovery in case of personal security. - (1) Where any amount of financial assistance is granted by a bank to an agriculturist and the agriculturist fails to pay the amount together with interest on the due date then, without prejudice to the other provisions of this Act, the local principal officer of the bank, by whatever name called, may forward to the Collector a certificate in the manner prescribed, specifying the amount due from the agriculturist.
(2)The certificate referred to in sub-section (1) may be forwarded to the Collector within a period of three years from the date when the amount specified in the certificate fell due.(3)On the receipt of the certificate, the Collector shall proceed to recover from the agriculturist the amount specified therein as arrears of land revenue.Explanation. - For the purposes of this section, the expression Collector means the Collector of the district in which the agriculturist ordinarily resides or carries on the activities referred to in clause (a) of Section 2 or where movable or immovable property of the agriculturist is situate, and includes any officer authorised by the State Government in that behalf.] [Inserted by Haryana Act 17 of 1978.]
