Section 36(3) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(3)It shall be lawful for the Collector to take any precautionary measures provided in the law for the time being in force, for the recovery of arrears to land revenue until the arrears due to the [Agriculture and Rural Development Bank] [Substituted for 'Land Development Bank' vide H.P. Act No 16 of 1987 w.e.f. 16-11-1987.] together with interest and any incidental charges incurred in the recovery of such arrears are paid or security of such arrears is furnished to the satisfaction of the Registrar.
