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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Himachal Pradesh - Subsection

Section 26(2)(b) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979

(b)notice in writing requiring payment of sums due to the Agriculture and Rural 'Development Bank' or any part thereof, has been served upon-
(i)the person creating or executing the Gehan or mortgage or hypothecation;
(ii)any person who has any interest or charge upon the property to which the Gehan or mortgage or hypothecation relates or any other right to redeem the same;
(iii)any surety for the payment of the sums due to the Agriculture and Rural Development Bank or any part thereof; and
(iv)any creditor of the person creating or executing the Gehan or mortgage, who has in a suit for the administration of his estate, obtained a decree for sale of the property to which gehan or mortgage or hypothecation relates;