Section 140(2) in The Gujarat Co-Operative Societies Act, 1961
(2)Any amount due to a [Land Development Bank] [Substituted for the words 'Land Mortgage Bank' by Gujarat 24 of 1964] shall be recoverable by the Collector, or any officer specially authorised by the Collector, in this behalf, in all or any of the following modes, namely :-(a)from the borrower as if they were arrears of land revenue due by him;(b)out of the land for the benefit of which the loans has been granted as if they were arrears of land revenue due in respect of that land;(c)from a surety (if any) as if they were arrears of land revenue due by him;(d)out of the property comprised in the collateral security (if any according to the procedure for the realisation of land revenue by the sale of immovable property other than the land on which the revenue is due.
