Section 44U(2) in The Bihar Co-operative Societies Act, 1935
(2)No such power shall be exercised unless and until-(a)the Board has previously authorised the exercise of the power conferred by sub-section (1) after considering the representation, if any, of the mortgagor;(b)the registered notice requiring payment of such mortgage money or part thereof 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 the mortgage debt or any part there of; 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 or part thereof, for three months after service of notice in this behalf,
