Section 144(1) in Uttarakhand Co-Operative Societies Act, 2003
(1)Notwithstanding anything contained in the Transfer of property Act 1882, where a power of sale without the intervention of court is expressly conferred on Uttarakhand State co-operative Bank by a declaration of charge made or mortgage deed executed before or after the commencement of this Act, the managing committee of the bank or any person authorized by such committee in this behalf shall, in case of default in payment of the money due under the mortgage or charge, or any part thereof, have power, in addition to any other remedy available to the bank, to sell the property (subject to any mortgage or charge) without the intervention of court.
