Section 91(2) in The Orissa Co-operative Societies Act, 1962
(2)No such power shall be exercised unless and until -(a)notice in writing requiring payment of such mortgage money or any part thereof, as the case may be, has been served upon -(i)the mortgagor;(ii)any person who has any interest in or charge upon the property mortgaged or in or upon the 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; and(b)default has been made in payment of such mortgage money or part thereof for three months after such service.
