Section 89E in Karnataka Co-Operative Societies Act, 1959
89E. Deputy Commissioner to make recoveries during a certain period.
(1)During such period as the State Government may by general or special order notify in the official Gazette, it shall be competent for the Deputy Commissioner on application being made to him in that behalf by an [Agriculture and Rural Development Bank] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.], to recover all sums due to the [Agriculture and Rural Development Bank] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.] (including the cost of such recovery).(2)Any amount due to an [Agriculture and Rural Development Bank] [Substituted by Act 5 of 1984 w.e.f. 09.01.1984.] shall be recoverable by the Deputy Commissioner or any officer specially authorised by the Deputy Commissioner in this behalf, in all or any of the following modes, namely:-(a)from the borrower-as if they were arrears of land revenue due by him;(b)out of the land for the benefit of which the loan has been granted according to the procedure for the realization of land revenue by the sale of immovable property;(c)from a surety (if any) as if they were arrears of land revenue due by him;(d)out of the property comprised in the collateral security (if any) according to the procedure for the realization of land revenue by the sale of immovable property.
