Section 13(b) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(b)the [Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.] shall, in the absence of any specific direction to the contrary issued by the Board or the Trustee and communicated to the [Gram Vikas Bank] [Substituted by U.P. Act 19 of 1994.], be entitled to the sue on the mortgage or take any other proceeding for the recovery of the amount due under the mortgage.
