Section 36(1) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(1)Without prejudice to any other remedy available to an [Agriculture and Rural Development Bank] [Substituted for 'Land Development Bank' vide H.P. Act No 16 of 1987 w.e.f. 16-11-1987.] for recoveries of arrears of any sum advanced by it to any of its members and on its furnishing a statement of accounts in respect of the arrears, the Registrar may, after making such enquiries as he deems fit, grant a certificate for the recovery of the amount stated therein to be due as arrears.
