Section 23(2) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(2)On receipt of such application, the Registrar may, notwithstanding anything contained in the Sale of Goods Act, 1930 (3 of 1930) or any other Law for the time being in force take such action as is necessary to distrain and sell such produce or products or movable property.
