Section 61(2) in Assam Co-Operative Societies Act, 2007
(2)If the mortgaged property at any time is wholly or partially destroyed or the security rendered becomes insufficient due to fall in value or for any other reason and the mortgagor having been given a reasonable opportunity by the society of providing for further security sufficient to cover the loan or for repaying the loan with interest or such portion of the loan as may be determined by the supervisory, managing or controlling body and the mortgagor having failed to provide such security or repay such portion of the 'loan, the whole of the loan or such uncovered portion shall be . deemed to fall due at once and recoverable through a cooperative demand certificate.
