Section 12 in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974
12. Removal of bar to attachment and sale by process of court.
Nothing any law shall prevent in any manner a bank from causing any land or any interest therein charged or mortgaged to it by any agriculturist to secure any financial assistance to be attached and sold through a Civil Court an applying the proceeds of such sales towards all moneys due to it from the agriculturist including the cost and expenses as may be awarded by the Court.
