Section 19 in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976
19. Application under Section 10 of the Act.
(1)Every application by a Bank under Sub-section (1) of Section 10 of the Act for she sale of any land or any interest therein, shall be made by the Bank in Form "C" to the prescribed authority.(2)A copy of the original document creating the chaw or mortgage duly certified by an officer of the Bank authorised in this behalf shall be filed along with the application referred to in Sub-rule (1).
