Section 87A(3) in The Orissa Co-operative Societies Act, 1962
(3)All moneys due under a mortgage transferred under this section shall be payable to the [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act 23 of 1994, Section 5.] to which the mortgage is transferred under Sub-Section (1) or Sub-Section (2) and such bank shall be entitled to receive money, to grant valid discharge and to sue on the mortgage or take any other proceedings for the recovery of money due thereunder.]
