Section 21 in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976
21. issue of order by the prescribed authority.
- If the agriculturist or his heir or legal representative fails to pay the amount due to the Bank within thirty days from the date of service of the notice referred to in Rule 20. The prescribed authority shall pass orders for the payment of sum or sums due to the Bank by the sale of his land or any interest therein, which is subject to such charge or mortgage.
