Section 11(1) in The Gujarat Agricultural Credit (Provision of Facilities) Act, 1979
(1)Such officer as may be authorised by the State Government for the purpose of this section (hereinafter referred to as the "authorised officer") may, on the application of a bank, after making such inquiry as he deems fit, make an order on any agriculturist or his heirs or legal representatives, directing the payment of any sum due to the bank on account of financial assistance availed of by the agriculturist, by the sale of any land or interest therein on which a charge or mortgage is created as security for such financial assistance:Provided that no order shall be made by the authorised officer under this section for the payment of any sum or the sale of any land or interest therein on which such charge or mortgage is created, unless the agriculturist or the heirs or legal representatives of the agriculturist, as the case may be,-(i)have become liable to repay such sum to the bank under the terms and conditions of the grant of the financial assistance and have committed default in repayment of such sum or have otherwise failed to comply with the terms and conditions of the grants, and(ii)have been served in the prescribed manner with a notice in writing by the authorised officer calling upon them to pay the amount due.
