Section 99 in Rajasthan Co-operative Societies Act, 1965
99. Section 8 of the Central Act XXXII of 1956 to apply to mortgages.
- Section 8 of the Hindu Minority and Guardianship Act, 1956 shall apply to mortgages in favour of a Land Development Bank, subject to the modification that reference to the court therein shall be construed as reference to the Collector or his nominee, and the appeal against the order of the Collector or his nominee shall lie to the Revenue Appellate Authority.
