Section 32 in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
32. Right of [Agriculture and Rural Development Bank] [Substituted for 'Land Development Bank' vide Act No. 16 of 1987 16-11-1987.] to purchase the [xxx] [Word 'mortgaged' Omitted vide Act No. 16 of 1987 16-11-1987.] property at sale.
- Notwithstanding anything contained in any law for the time being in force, including a law imposing a ceiling on agricultural holdings, it shall be lawful for the [Agriculture and Rural Development Bank] [Substituted for 'Land Development Bank' vide Act No. 16 of 1987 16-11-1987.] to purchase any [XXXXX] [Word 'mortgaged' Omitted vide Act No. 16 of 1987 16-11-1987.] property sold under this Chapter and the property so purchased shall be disposed of by such Bank by sale within such period as may be fixed by the Board.
