Section 141(1) in The Orissa Co-operative Societies Rules, 1965
(1)Upon the expiry of three months from the date of notice under Clause (a) of Sub-Section (2), of Section 91, if the sum due under the mortgage has not been paid, the State Land Development Bank or the Land Development Bank or any person authorised by it in this behalf may, after considering any objection made within that period by any person entitled to such notice apply to the Principal Officer of the Co-operative Department of area to sell the mortgaged property or any part thereof and such officer shall, after giving notice in writing to all the persons referred to in Sub-Section (2) of Section 91, direct the Sale Officer authorised in this behalf to sell such property by public auction in the manner prescribed and report the result thereof to the Bank.
