Section 31(1) in The State Financial Corporations Act, 1951
(1)Where an industrial concern, in breach of any agreement, makes any default in repayment of any loan or advance or any instalment thereof [or in meeting its obligations in relation to any guarantee given by the Corporation] or otherwise fails to comply with the terms of its agreement with the Financial Corporation or where the Financial Corporation requires an industrial concern to make immediate repayment of any loan or advance under section 30 and the industrial concern fails to make such repayment, [then, without prejudice to the provisions of section 29 of this Act and of section 69 of the Transfer of Property Act, 1882 (4 of 1882)] [ Inserted by Act 56 of 1956, Section 15 (w.e.f. 1-10-1956).], any officer of the Financial Corporation, generally or specially authorized by the Board in this behalf, may apply to the District Judge within the limits of whose jurisdiction the industrial concern carries on the whole or a substantial part of its business for one or more of the following reliefs, namely:-(a)for an order for the sale of property pledged, mortgaged, hypothecated or assigned to the [Financial Corporation] [ Substituted by Act 56 of 1956, Section 15, for " Corporation" (w.e.f. 1-10-1956).] as security for the loan or advance; or(aa)[ for enforcing the liability of any surety; or] [ Inserted by Act 43 of 1985, Section 19 (w.e.f. 21-8-1985).](b)for transferring the management of the industrial concern to the Financial Corporation; or(c)for an ad interim injunction restraining the industrial concern from transferring or removing its machinery or plant or equipment from the premises of the industrial concern without the permission of the Board, where such removal is apprehended.
