Section 37(1) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(1)During such period as the State Government may by general or special order notify in the Official Gazette, it shall be competent For the Collector, on application being made to him in that behalf by an [Agriculture and Rural Development Bank] [Substituted for 'Land Development' vide H.P. Act No. 16 of 1987.], to recover all sums due to the [Agriculture and Rural Development Bank] [Substituted for the words 'mortgages executed' vide H.P. Act No. 16 of 1987.] (including tho cost of such recovery).
