Section 102(2) in Andhra Pradesh Co-Operative Societies Act, 1964
(2)Any sum due to [Financing Bank/Primary Agricultural Co-operative Society] [Substituted by Andhra Pradesh Act No. 1 of 1987.] shall be recoverable by the Collector, or any officer specially authorised by the Collector, in his 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-as if they were arrears of land revenue due in respect of that land ;(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 realisation of land revenue by the sale of immovable property other than the land on which the revenue is due.
