Section 138(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)Any amount due to [[a Co-operative Agriculture and Rural Multipurpose Development Bank] [These words were substituted for the words 'a Land Development Bank shall', by Maharashtra 33 of 1963 Section 27(a).] (Including cost of recovery thereof) shall on an application by it in this behalf] be recoverable by the Collector, or any officer [including an Officer of the [Co-operative Agriculture and Rural Multipurpose Development Bank] [These words were inserted by Maharashtra 10 of 1988, Section 26.] specially authorised by the Collector in this behalf, in all or any or the following modes, namely:-(a)from the borrower-as if they were arrears of land revenue due by him;(b)out of the land for benefit of which the loan has been granted-as if they were arrears of land revenue due in respect of that land;(c)from a surety (if any)-as if they were arrears of land revenue due by him;(d)out of the property comprised in the collateral security (if any) - according to the procedure for the realisation of and revenue by the sale of immovable property other than the land on which the revenue is due.
