Section 134(1) in The Gujarat Co-Operative Societies Act, 1961
(1)Notwithstanding anything contained in the Transfer of Property Act, 1882 (IV of 1882), the [Land Development Bank] [Substituted for the words 'Land Mortgage Bank' by Gujarat 24 of 1964] or any person possessing the prescribed qualifications and authourised by the bank in this behalf shall, in case of default in payment of the mortgage money or any part thereof have power, in addition to any other remedy available to the bank to bring the mortgaged property to sale by public auction in the village in which the mortgaged property is situated or at the nearest place of public resort, without the intervention of the Court. Such sale shall be effected in accordance with the prescribed procedure.
