Section 37 in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
37. Powers of State Development Rank and trustee to direct distraint and sale of produce and sale of property.
(1)The Trustee may direct the State Development Bank to take action against a defaulter under Section 23 or Section 26 or Section 36 and if the State Development Bank neglects or fails to do so the trustee may take such action.(2)The State Development Bank or the trustee may direct the District Development Bank to take action against a defaulter under Section 23 or Section 26 or Section 36 and if the District Development Bank neglects or fails to do so, the State Development Bank or the trustee may take such action.(3)Where action is taken by the State Development Bank under sub-section (2), then the provisions of this Act and of any rules or regulations made thereunder shall apply in respect thereto as if all references to the District Development Bank in the said provisions were references to the State Development Bank.(4)Where action is taken by the trustee under sub-section (1) or (2) then the provisions of this Act and of any rules or regular ions made thereunder shall apply in respect thereto as if all references to the State Development Bank or the District Development Bank as the case may be, in the said provisions were references to the trustee.
