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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(3)(c) in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Rules, 1976

(c)the property sought to be sold has been mortgaged/Charged to the bank against the overdue loan; he may issue a notice to the cultivator informing him,—
(i)that an application for recovery of the loan due along-with the necessary documents has been filed by the concerned Commercial Bank for action under section 13 (1) of Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974;
(ii)if the cultivator wishes to deny liability for payment of the amount determined as due, he should within 30 dyas of the receipt of this notice, file a petition denying liability and produce documentary and other proof to support his claim;
(iii)the notice should state that if the cultivator does not deny liability or make payment, proceedings will be taken to effect recovery of the amount determined as overdue, through a sale of the immovable property specified in the notice.