Section 29 in Sikkim Co-Operative Societies Act, 1955
29. Restrictions on Mortgaged Property.
- When land is mortgaged to a registered society- (1) the mortgagor shall not be entitled without the approval of the society to transfer' or mortgage his equity of redemption or to create a charge 'upon or lease out such property for a period exceeding three years.(2)If the mortgaged property at any time is wholly or partially destroyed or the security is rendered insufficient due to fall in value or for any other reason and the mortgagor having been given a reasonable opportunity by the society of providing for furthest security sufficient to cover the loan or of repaying the loan with interest or such portion of the loan as may be determined by the supervisory, managing or controlling body and the mortgagor having failed to provide such security or repay such portion of the loan or such uncovered portion shall be deemed to fall due at once and recoverable through a Co-operative demand certificate.(3)The mortgaged property in case of default of payment of mortgaged money or any part thereof may be sold by the society as prescribed by rules in addition to any other remedy available to is expressively conferred by the it without the intervention of the court is expressly conferred by the mortgage deed, provided the society serves a notice in writing by registered post demanding payment of the mortgage money with interest or part thereof on the mortgagor or any person having an interest in or charge upon the mortgaged property or the equity of redemption who has previously notified the society of such interest or charge in writing or any surety and if default has been made in payment of the loan or part thereof for three months after such service of notice.Provided that any party aggrieved by an action taken by a registered society under this section may prefer an appeal to the registrar within thirty days from the date of the sale His decision shall be final.
