Section 4 in The Gujarat Public Moneys (Recovery of Dues) Act, 1979
4. Savings.
(1)Noting in Section 3 shall,-(a)affect any interest of the State Government the Corporation a Government Company or any bank in any property created by any mortgage charge, pledge or other encumbrance; or(b)bar a suit or affect any other right or remedy against any person other than a person referred to in that section in respect of a contract of indemnity or guarantee entered into in relation to an agreement referred to in that section or in respect of any interest referred to in clause (a).(2)Where the property of any person referred to in Section 3 is subject to any mortgage, charge, pledge or other encumbrance in favour of the State Government, a Corporation, a Government Company' or a bank then;(a)in every case of a pledge of goods proceedings shall first be taken for sale of the goods pledged and if the proceeds of such sale are less than the sum due then proceedings shall be taken for recovery of the balances as if it were an arrear of land revenue:Provided that where the collector is of opinion that it is necessary so to do for safeguarding the recovery of the sum due to the State Government, Corporation, Government Company or bank as the case may be he may for reasons to be recorded, direct proceedings to be taken for recovery of the sum due as if it were an arrear of land revenue before or at the same time the proceedings are taken for sale of the goods pledged;(b)in every case of a mortgage charge or other encumbrance on immovable property such property or as the case may be the interest of the defaulter therein shall first be sold in proceedings for recovery of the sum due from that person as if it were an arrear of land revenue and any other proceedings may to taken thereafter only if the Collector certifies that there is no prospect of realisation of the entire sum due through the first mentioned process within reasonable time.
