Section 6(4) in Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977
(4)Where the mortgaged property has been transferred or any right therein has been assigned to any bank by the creditor, the Tribunal shall recover from the creditor such amount as is due to such bank in respect of the said mortgaged property, as if it were in arrear of land revenue, and shall pay the same to the bank.
