Section 27(1) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(1)In exercise of the power of the sale conferred by section 26, the Board or any person duly authorised by the Board, may apply to the sale officer appointed in that behalf under section 35 to sell the [property to which the gehan, mortgage or hypothecation relates] [Substituted for 'mortgaged property' vide H.P. Act No. 16 of 1987 w.e.f. 16-11-1937] or any part thereof and such officer shall, after giving notice in writing to all the persons referred to in section 26, sell such property, in the manner prescribed subject to any previous charge on the basis of registered deed.
