Section 191R in West Bengal Co-operative Societies Rules, 2011
191R. Notice under section 126.
If the mortgaged property is destroyed wholly or in part or if the security for any loan is found to be insufficient. the Co-operative society or the bank, as the case may be, shall serve by registered post a notice on the mortgagor asking him to furnish further security within a period to be specified in the notice.
