Section 15 in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
15. Mode of dealing with applications for loan.
(1)When an application for loan is made for any of the purposes mentioned in section 3, a public notice shall be given of the application in such a manner, as may be, prescribed calling upon all persons interested to present their objections, if any, in person, at a time and place fixed therein. The State Government may, from time to time, prescribe the officer by whom such public notice shall be given and the manner in which the objections shall be heard and disposed of.(2)The prescribed officer shall consider every objection submitted under subsection (1) and make an order in writing either upholding or over ruling it :Provided that when the question raised by an objection is in the opinion of the officer, one of such a nature that it cannot satisfactorily be decided except by a civil court he shall postpone the proceedings on the application until the question has been so decided.(3)A notice under sub-section (1), published in the manner prescribed, shall, for the purpose of Act, be deemed to be proper notice to all persons having or claiming interest in the land to be improved, redeemed, purchased or ottered as security for the loans under this Act.(4)If any person interested, fails to appear to present his objections as required under sub-section (1), the questions at issue will be decided in his absence and such person will have ho claim whatsoever against the property for which the loan applied for will be sanctioned till such time as the loan together with interest thereon or any other dues arising out of the loan are paid in full by the loanee.(5)Notwithstanding anything contained in any other law for the time being in force in the State, a [Agriculture and Rural Development Bank] [Substituted for the words 'Land Development Bank' vide H.P. Act No. 16 of 1986 w.e.f. 16-11-1987.] shall have the right to obtain free of charge copies of Farad, Jamabandi, Khasra Girdawari, 5 years sales statistics and encumbrance certificate under section 57, prescribed in Appendix "I" of Article-II of the Indian Registration Act, 1908 (16 of 1908) on the lines to be specified by the Registrar. These copies shall, as far as possible, be supplied by the concerned officers of the Revenue Department within 15 days from the date of request by the [Agriculture Rural and Development Bank.] [Substituted for the words 'Land Development Bank' vide H.P. Act No. 16 of 1986 w.e.f. 16-11-1987.]
