Section 30D(10) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
(10)The Reserve Bank may enforce recovery of recoverable sum through the principal civil court having jurisdiction in the area where the registered office or the head office or the principal place of business of the person in default or the usual place of residence of such person is situated as if the notice issued by the Reserve Bank were a decree of the Court.
