Section 33(4) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(4)Nothing in this section shall empower the State Development Bank or a District Development Bank to appoint a receiver where the property is already in the possession of a receiver appointed by a Civil Court :Provided that the State Development Bank through its Managing Director or a District Development Bank through its General Manager may file a petition in Civil Court to direct the receiver appointed by it to apply any part or whole of the balance of the amount realised by him to the discharge of the amount due to the State Development Bank or a District Development Bank, as the case may be.
