Section 33(4) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(4)Nothing in this section shall empower the Board to appoint receiver where the [xxx] [Word 'mortgaged' omitted vide H.P. Act No 16 of 1987 w.e.f. 16-11-1987.] property is already in the possession of a receiver appointed by a civil court.
