Section 138 in The Manipur Co-operative Societies Act, 1976
138. Revenue Officer to make recoveries during a certain period.
- Any amount due to a land development bank (including cost of recovery thereof) shall, on an application by it in the behalf, be recoverable by the Revenue Officer or any officer specially authorised by the Revenue Officer 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 laird for the benefit of which the loan has been granted as if they were arrears of land revenue due in respect of that loan;(c)from a survey (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 realisation of land revenue by the sale of immovable property other than the land on which the revenue is due.
