Section 26(3)(a) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

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State of Madhya Pradesh - Subsection

Section 26(3)(a) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

(a)notice requiring payment of sums dm to the District Development Bank or any part thereof has been served upon -

(i)the loanee;

(ii)any person who has any interest or charge upon the property to which the security relates or any other right to redeem the same;

(iii)any surety for the payment of the sums due to the District Development Bank;

(iv)any creditor of the loanee who has, in a suit for the administration of his estate, obtaining a decree for sale of the property to which the security relates; and

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State of Madhya Pradesh - Subsection

Section 26(3)(a) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999