Section 36(4) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(4)It shall be competent for the Registrar or a person authorised by him in this behalf to direct conditional attachment of the property of the [person who has created gehan or executed the mortgage or hypothecation] [Substituted for 'mortgagor' vide H.P. Act No 16 of 1987 w.e.f. 16-11-1987.] until the arrears due to the [Agriculture and Rural Development Bank] [Substituted for 'Land Development Bank' vide H.P. Act No 16 of 1987 w.e.f. 16-11-1987.] together with interest and any incidental charges incurred in recovery of such arrears, are paid or security for payment of such arrears, is furnished to the satisfaction of the Registrar and the provisions of section 74 of the Himachal Pradesh Co-operative Societies Act, 1968 (3 of 1969), shall apply mutatis mutandis to conditional attachment of any property made or to be made under this section.
