Section 8 in Haryana Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1973
8. 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 against 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 upon which the payment of such money is charged or mortgaged:Provided that no order shall be made by the prescribed authority under this section for the sale of any land or any interest therein or any other immovable property upon which the payment of money is charged or mortgaged unless the agriculturist or the heir or legal representative of the agriculturist as the case may be; has been served with a notice by the prescribed authority calling upon him to pay the amounts due.(2)Every order passed by the prescribed authority under sub-section (1) shall be deemed to be a decree of a civil court and shall be executed in the same manner as a decree of such court.(3)Omitted by Haryana Act 17 of 1978.(4)Omitted by Haryana Act 17 of 1978.
