Section 14A(3) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(3)All loans and advances granted and all amounts payable to, or recoverable by, the Agriculture and Rural Development Bank or the Primary Agriculture and Rural Development Bank shall, in case of default of payment, in addition to other remedies available to the Banks, be recoverable in the same manner as if they are arrears of public revenue due on land.
