Section 26(2) in The Maharashtra Agricultural Debtors Relief Act, 1947
(2)The Court shall also give similar notice to any local authority, co-operative society [scheduled bank or merged State Bank] [These words were substituted for the words 'or scheduled bank' by Bombay 37 of 1950, Section 4.] to which any debt may be due by the debtor and also to any person who is entitled to maintenance from the debtor, under a decree or order passed by a competent Court. In the case of any debt due to a co-operative society, the Court shall also give notice to the Registrar of Co-operative Societies or to such officer as the Registrar may nominate in this behalf.
