Section 144(2) in Uttarakhand Co-Operative Societies Act, 2003
(2)No such power shall be exercised unless---(a)A notice in writhing requiring payment of such money has been served upon-(i)the mortgagor or each of the mortgagors;(ii)any person who has to the knowledge of the bank any interest in or charge upon the property mortgaged or right to redeem the same;(iii)any surety for the payment of the mortgage debt or any part thereof, and(iv)any creditor of the mortgagor who has in a suit for the administration of his estate obtained a decree for sale of the mortgaged property;(b)default in payment of such mortgage money or part thereof continues beyond three months after such service, and(c)the Bank has after hearing the objection if any, of the mortgagor or any other person mentioned in clause (a) authorized the exercise of such power.
