Section 20(2) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(2)Where land, mortgaged with possession to an [Agriculture and Rural Development Bank] [Substituted for the words 'Land Development Bank' vide Act No. 16 of 1987 w.e.f. 16-11-1987.] is in actual possession of tenant, the mortgagor or the [Agriculture and Rural Development Bank] [Substituted for the words 'Land Development Bank' vide Act No. 16 of 1987 w.e.f. 16-11-1987.] shall give notice to the tenant to pay rent to the [Agriculture and Rural Development Bank] [Substituted for the words 'Land Development Bank' vide Act No. 16 of 1987 w.e.f. 16-11-1987.] during the currency of the lease and the mortgage and on such notice being given, the tenant shall be deemed to have attorned to the [Agriculture and Rural Development Bank] [Substituted for the words 'Land Development Bank' vide Act No. 16 of 1987 w.e.f. 16-11-1987.].
