Section 28(1) in Sikkim Co-Operative Societies Act, 1955
(1)Where a mortgage is executed in favour of a registered society for payment -of prior debts or part thereof, of the mortgagor secured on the mortgaged property, the registered society may, by notice in writing and served by registered post with acknowledgment due, require 'any person to whom any such debt is due to receive payment of such debt or part thereof from the society at its registered office within such period as may be specified in the notice.
