Section 95(b) in Andhra Pradesh Co-Operative Societies Act, 1964
(b)the [Financing Bank/Primary Agricultural Co-operative Society] [Substituted by Andhra Pradesh Act No. 1 1987.] shall, in the absence of any specific direction to the contrary issued the Board of Trustees and communicated to the [Financing Bank/Primary Agricultural Co-operative Society] [Substituted by A.P. Act No. 1 of 1987.] be entitled to sue on the mortgage or take any other proceeding for the recovery of the moneys due under the mortgage.
