Section 72(1) in Haryana Co-operative Societies Act, 1984
(1)If an instalment of a loan advanced against a mortgage or charge created in favour of a society under section 53 or any part of such instalment has remained unpaid for more than three months from the date it fell due, the society may in addition to any other remedy available to it apply to the Registrar for the recovery of such instalment or part by the distraint and sale of the produce of the charged or mortgaged land [***] [The words ``including the standing crops therein'' omitted by Act No. 14 of 1986.].
