Section 140(1) in The Gujarat Co-Operative Societies Act, 1961
(1)During such period as the State Government may be general or special order notify in the Official Gazette, it shall be competent for the Collector, on application being made to him in that behalf by a [Land Development Bank] [Substituted for the words 'Land Mortgage Bank' by Gujarat 24 of 1964], to recover all sums due to the [Land Development Bank] [Substituted for the words 'Land Mortgage Bank' by Gujarat 24 of 1964] (including the cost of such recovery).
