Section 104(1) in Andhra Pradesh Co-Operative Societies Act, 1964
(1)Notwithstanding anything in the Transfer of Property Act, 1882, [the Committee of the Financing Bank or any person authorised by the Primary Agricultural Co-operative Society] [Substituted by Andhra Pradesh Act No. 2 of 1999.] in this behalf shall, in case of default of payment of mortgage money due, have power, in addition to any other remedy available to the bank, to bring the mortgaged property to sale without the intervention of the Court :
