Section 112 in The West Bengal Co-Operative Societies Act, 1983
112. Power to bring mortgaged property to sale and deliver possession in respect of the property sold without the intervention of court. -
[***] [Figure and brackets '[1]' omitted by West Bengal Act 21 of 1990.] Notwithstanding anything contained in any other law for the time being in force, where a power of sale and delivery of possession in respect of the property sold, without the intervention of any court, is expressly conferred on a co-operative land development bank or a central cooperative bank or an apex housing society, by a mortgage deed in favour of the bank or the society, as the case may be, if any instalment under such mortgage is not paid in full on the date on which it falls due, the board of directors of the bank or the society, as the case may be, shall, in addition to any other remedy available to it, have the power, subject to the provisions of this Act and the rules, to bring the mortgaged property to sale and to deliver possession of the property sold to the purchaser without the intervention of any court.
