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[Cites 0, Cited by 0] [Section 120(2)] [Section 120] [Entire Act]

State of West Bengal - Subsection

Section 120(2)(b) in The West Bengal Co-Operative Societies Act, 1983

(b)the co-operative land development bank, the primary co-operative housing society or the primary co-operative credit society, as the case may be, shall, in the absence of any direction communicated to it, be entitled to sue on the mortgage or to take any other proceeding for the recovery of moneys due under the mortgage, hypothecation, Gehan or any other charge.