Section 37(2) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(2)Any amount due to a [Agriculture and Rural Development Bank] [Substituted for 'Land Development' vide H.P. Act No. 16 of 1987.] shall he recoverable by the Collector or any officer specially authorised by the Collector in this behalf, in all or any of 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 the 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 land revenue by the sale of immovable property other than the land on which the revenue is due.
