Section 106(2) in Rajasthan Co-operative Societies Act, 1965
(2)If the Land Development Bank fails to take action against a defaulter under section 102 or section 105 or under this section, the State Land Development Bank may direct the Land Development Bank to take appropriate action, and where no action is taken either by the State Land Development Bank, or the Land Development Bank, the Trustee may take such action. If such action is taken by the Trustee, the provisions of this Chapter and of any rules shall apply in respect thereto, as if all references to the Land Development Bank in the said provision were references to the Trustee.
