Section 126 in The Maharashtra Co-Operative Societies Act, 1960
126. Section 8 of Act XXXII of 1956 to apply to mortgages [and other instruments] [These words were inserted by Maharashtra 5 of 1990, Section 11(c).] to [a Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'an Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f. 25.8.2005) Section 8.], subject to certain modifications.
- Section 8 of the Hindu Minority and Guardianship Act, 1956, shall apply to mortgages [and other instruments] [These words were inserted by Maharashtra 5 of 1990, Section 11(c).] in favour of [a Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'an Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f. 25.8.2005) Section 8.], subject to the modification that reference, to court, therein shall be construed as reference to the Collector or his nominee and the appeal against the order of the Collector or his nominee shall lie to the Commissioner.
