Section 161 in Tamil Nadu Co-operative Societies Rules, 1988
161. Procedure tor distraint and sale under section 118 of produce of the mortgaged agriculture and rural including the standing crops thereon.
(1)Every Primary Agriculture and Rural Development Bank seeking to recover any instalment or part thereof due to it under section 118 shall make an application to the Registrar in Form No. 46, which shall be signed by a person authorised by the board of the Primary Agriculture and Rural Development Bank.(2)Tire procedure laid down in rules 116, 117, 119, 121, 132 to 137 shall apply to the distraint and sale under section 118 of the produce of the mortgaged agriculture and rural, including the standing crop thereon, as if the Primary Agriculture and Rural Development Bank where a decree holder and the mortgagor, a judgement-debtor, subject to the modification that where the mortgagor does not live in the village where the agriculture and rural is situated and the demand notice cannot be served on the judgement-debtor or on some adult member of his family or his authorised agent as required in sub-rule (1) of rule 121.(a)a copy of the demand notice shall be affixed on some conspicuous part of the agriculture and rural; and(b)the copy of the list of produce distrained together with intimation to the place and the day and hour at which the produce distrained will be sold shall be affixed on the agriculture and rural, a copy of the same shall be sent by registered post to the mortgagor to his last known place of residence.
