Section 27(1) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(1)For exercising the power to sell conferred in sub-section (1) of Section 26, the State Development Bank or a District Development Bank or any person duly authorised by the State Development Bank or a District Development Bank as the case may be, may apply to the sale officer appointed in that behalf under Section 35 to sell the property to which the security relates or any part thereof, and such officer shall, after giving notice in writing as required by sub-section (3) of Section 26, sell such property in such manner as may be prescribed.
