Section 137(a) in The Gujarat Co-Operative Societies Act, 1961
(a)the unsecured dues owned by the mortgagor to the [State Land Development Bank] [Substituted for the words 'State Land Mortgage Bank' by Gujarat 24 of 1964] or [Primary Land Development Bank] [Substituted for the words 'Primary Land Mortgage Bank' by Gujarat 24 of 1964] may be adjusted, and
