Section 90 in The Orissa Co-operative Societies Act, 1962
90. Distraint when to be made.
(1)If any instalment payable under a mortgage executed in favour of a [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5, dated 4.11.1994.] or the [State Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5, dated 4.11.1994.] or any part of such instalment has remained unpaid for more than one month from the date on which it fell due, the Committee, or the Board, as the case may be, may, in addition to any other remedy available to the bank, apply to the Registrar for the recovery of such instalment or part thereof by distraint and sale of the produce of the mortgaged land including the standing crops thereon.(2)On receipt of such application, the Registrar may, notwithstanding anything contained in the Transfer of Property Act, 1882 take action in the manner prescribed for the purpose of distraining and selling such produce.[* * *] [Deleted by Orissa Act No. 5 of 1970 Section 13-See Orissa Gazette Extraordinary dated 5.3.1970.](3)The value of the property distrained shall, as nearly as possible be equal to tho amount due and the expense of the distraint and sale.
