Section 104(2) in Andhra Pradesh Co-Operative Societies Act, 1964
(2)No such power shall be exercised unless and until,-(a)the Board has previously authorised the exercise of the powers conferred by sub-section (1) after considering the representations, if any, of the mortgagor ;(b)registered notice requiring payment of such mortgage money or part has been served upon(i)the mortgagor ;(ii)any person who has any interest in or charge upon the property mortgaged or in or upon the right to redeem the same ;(iii)any surety for the payment of mortgage debt or any part thereof ; and(iv)any creditor of the mortgagor who has in a suit for the administration of his estate obtained a decree for sale of the mortgaged property ; and(c)default has been made in payment of such mortgage money due for three months after such service.
