Section 28(1) in The Assam Co-operative Societies Act, 1949
(1)Where a mortgage is executed in favour of a registered society for payment of prior debts or part thereof, of the mortgagor secured on the mortgaged, property, the registered society may, notwithstanding the provisions of Sections 83 and 84 of the Transfer of Property Act, 1882 (IV of 1882), by notice in writing and served by registered post with acknowledgement due require, any person to whom any such debt is due to receive payment of such debt or part thereof from the society as its registered office within such period as may be specified in the notice.
